- (1.) Pursuant to the orders passed by this Court, the applicant Rajesh Sharma and Opposite party no.2 Hemendra Sharma along with his sister (Smt. Mamta Sharma) have appeared before this Court today who have been identified by their counsels. The applicant has paid Rs.4,000/- to his wife Smt. Mamta Sharma before this Court in terms of the order dated 19.7.2011 passed by this Court.
(2.) The matter relates to the dispute between husband and wife. Counsel for the parties were asked to persuade the parties to appear before the Mediation and Conciliation Centre so that the matter may be reconciled between them. But Smt. Mamta Sharma, the wife of applicant, has declined to appear before the Mediation and Conciliation Centre, therefore, the matter cannot be referred to the Mediation Centre.
(3.) Heard learned counsel for the parties and learned A.G.A. and perused the material placed on record. The present application has been filed under Section 482 Cr.P.C. for quashing the proceedings of Case No.3576 of 2009 arising out of Case Crime No.59 of 2009 (State Vs. Rajesh Sharma) under Sections 498-A,323,504 IPC & 3/4 Dowry Prohibition Act, P.S. Govind Nagar, District Mathura. It is argued by the learned counsel for the applicant that the applicant is a fourth class employee of the Central Government and he is ready to keep his wife and minor child along with him. It is further argued that the applicant had filed a suit under Section 9 of Restitution of Conjugal Rights Act on 8.10.2008.;