- (1.) Supplementary affidavit filed by the petitioner alongwith compromise deed is taken on record.
(2.) The petitioner-Anubhav Swaroop Yadav has approached this Court by means of the present writ petition challenging the First Information Report dated 30.03.2018, vide case Crime No.120 of 2018, under Sections 498-A, 506, 507 IPC and 3/4 D.P.Act, Police Station-Kotwali, District-Raebareli.
(3.) This court had passed the following order on 24.05.2018:- "List this case on 29.05.2018 as fresh. It has been stated by learned counsel for the petitioner that there are possibility of settlement of the issues between the parties. Accordingly, for the said purpose let respondent no.3 be present on the next date. Learned AGA to communicate this order to the Station House Officer concerned. The respondent no. 3 shall be apprised of this order by the Station House Officer concerned.";