ASHWANI KUMAR SINGH,J. - (1.) HEARD learned Counsel for the applicants, learned A.G.A. for the State and perused the entire record of the case. None is pres­ent for the opposite party No. 2.
(2.) LEARNED Counsel for the applicants states that the matter was referred to the Mediation Centre vide order dated 12.3.2008, where the matter has been set­tled and the report of the Mediation Centre is on record. In para 7 of the report, it is stated that all the disputes and differences, in this regard, have been amicably settled by the parties. Para 7 of the report is as un­der : - "By signing this agreement the parties hereto state that they have no fur­ther claims or demands against each other with respect to Crl. Misc. Application No. 4027 of 2008 and all the disputes and differences in this regard have been amicably settled by the parties hereto through the process of Concilia­tion/Mediation." It is further contended by the learned Counsel for the applicants that the petition­ers have already deposited Rs. 3,50,000.00 through bank draft, which has been or­dered to be given to Smt. Prem Lata @ Neha, opposite party No. 2. It is further submitted that in view of the settlement made before the Mediation Centre, this Court may be pleased to quash the Com­plaint Case No. 1063 of 2007, under sec­tions 452 and 323 IPC, P.S. Jagdishpura, District Agra (Prem Lata @ Neha v. Ajay Kumar and another), pending in the Court of learned Judicial Magistrate-I, Agra.
(3.) IN the facts and circumstances of the case, the proceedings in Complaint Case No. 1063 of 2007, under sections 452 and 323 IPC, P.S. Jagdishpura, District Agra (Prem Lata @ Neha v. Ajay Kumar and an­other), pending in the Court of learned Ju­dicial Magistrate-I, Agra, are hereby quashed. The petition is allowed.;