- (1.) Heard the learned counsel for the parties.
(2.) This writ petition has been filed by the petitioner with the prayer to issue a writ, order or direction in the nature of certiorari quashing the impugned FIR dated 10.05.2015 bearing Case Crime No. 401 of 2015, under Sections 323, 354, 498-A, 504, 506, 376 IPC, Police Station Haliya, District Mirzapur.
(3.) As per the Office report dated 05.04.2018, counsel for the petitioner has not taken steps for effecting service of notice upon respondent no.7 in compliance of the direction as contained in the order dated 09.11.2017.;