- (1.) Heard Sri A.N.Tripathi, learned counsel for the petitioners, Sri G.K.Singh, learned counsel for respondent no.3, Sri Vikas Sahai, learned A. G. A. for the State and perused the impugned FIR as well as material brought on record.
(2.) This writ petition has been filed by the petitioners with the prayer to quash the FIR dated 31.8.2017 registered as Case Crime No.578 of 2017, under Sections 498A, 323, 504, 506, 406, 354(A), 377, 313, 509 I.P.C. and 3/4 D.P. Act, Police Station Chaubepur, DistrictVaranasi.
(3.) The matter being matrimonial in nature was refereed to the Mediation and Conciliation Centre of this Court vide order dated 29.9.,2017, but from a perusal of the report of the Mediation and Conciliation Centre dated 5.2.2018 which is available on record, it is evident that the mediation between the parties has failed.;