- (1.) Case of personal appearance has been revised.None present for the applicants.Sri Yogesh Kumar Srivastava learned counsel put in appearance on behalf of the opposite party no. 2. Heard Sri Yogesh Kumar Srivastava, learned counsel for the opposite party no. 2 and learned A.G.A. for the State respondent.
(2.) The present petition under Section 482 Cr.P.C. has been filed for quashing of the proceedings of Case Crime No. 377 of 2011, under Sections 498A, 323, 504, 506 I.P.C. and Section 3/4 of the Dowry Prohibition Act, P.S. Khurja Nagar, district Bulandshahar pending before the learned A.C.J.M., Khurja, Bulandshahar and also for quashing of the chargesheet dated 25.6.2011 filed in the aforesaid crime.
(3.) When the matter was initially taken up on 8.11.2011, learned counsel for the applicants contends that against the lodging of the F.I.R., the applicants have preferred Criminal Misc. Writ Petition No. 9200 of 2011 before this Court which was finally disposed of by the writ court with a direction to the parties to approach the local mediation forum for conciliation and also passed orders for considering of bail application of the applicants. It was further contended on behalf of learned counsel for the applicants that as there was no local mediation forum at district Bulandshahar, therefore, no mediation could take place between the applicant no. 1 and the opposite party no. 2 i.e. husband and wife and it was, therefore, prayed that one last opportunity may be given to the parties to reconcile the matter.;