- (1.) It is pointed out by the learned counsel for the parties that mediation is not successful. This fact is confirmed from the report submitted by the Mediation and Conciliation Centre dated 9.3.2011.
(2.) Heard learned counsel for the parties and learned A.G.A. and perused the material placed on record.
(3.) The present application has been filed under Section 482 Cr.P.C. for quashing the proceedings of Criminal Case No.3555 of 2010, State Vs. Vinay Kumar and others, under Sections 406,498-A,323,504,506,323 IPC & 3/4 Dowry Prohibition Act, arising out of case crime no.1666 of 2009, P.S. Sahibabad, District Ghaziabad pending before the Chief Judicial Magistrate, Ghaziabad.;