AMAR SARAN,SURENDRA SINGH,J - (1.) HEARD learned Counsel for the petitioner, learned Counsel appearing on behalf of respondent No. 4 and learned Additional Government Advocate. Learned Counsel for the parties point out that the dispute has been resolved be­tween the parties before the Mediation Centre and the parties have decided to live together. The respondent No. 4 is no more interested in prosecuting the petitioners in the present case arising out of Case Crime No. 73 of 2010, under sections 498-A, 323, 504, 506 IPC and section 3/4 Dowry Prohi­bition Act, Police Station Jarchha, District Gautam Budh Nagar.
(2.) IN this view of the matter, the writ petition is allowed and the criminal pro­ceedings arising out of FIR dated 12.7.2010 registered at Case Crime No. 73 of 2010, under sections 498-A, 323, 504, 506 IPC and section 3/4 Dowry Prohibition Act, Police Station Jarchha, District Gautam Budh Na­gar are hereby quashed. Petition Allowed.;