- (1.) Heard Sri Chandra Pal Singh, learned counsel for the petitioners and the learned A.G.A.
(2.) This writ petition has been filed, seeking a writ of mandamus, directing the respondent concerned, not to arrest the petitioners, with a further prayer for quashing the impugned FIR dated 15.7.2019 registered as Case Crime no. 0559 of 2019, under Sections 376, 452, 323, 506 IPC, P.S. Handiya, District Prayagraj (Allahabad).
(3.) It is submitted by learned counsel for the petitioners that as parties have amicably settled their dispute, victim herself filed an application to the Superintendent of Police that the FIR was lodged on false allegations, no offences are made out, FIR be quashed, in the light of Gian Singh v. State of Punjab, 2012 10 SCC 303 and Narinder Singh vs. State of Punjab, 2014 6 SCC 466.;