- (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 charge sheet as well as entire proceedings of case no.176 of 2010, State Vs. Naushad and others, under Sections 498-A,323,506 IPC & 3/4 Dowry Prohibition Act, P.S. Nagal, District Saharanpur pending in the court of learned Civil Judge, Junior Division, Deoband, Saharanpur.;