- (1.) Power filed today by Sri Jay Prakash Singh, Advocate on behalf of the opposite parties nos. 2 and 3 namely Arvind Singh and Smt. Seema Singh respectively.
(2.) By means of this petition the petitioners have prayed for quashing of the proceedings of Case No.1326 of 2010, under Sections 498-A, 323, 504, 506 I.P.C. and Section 3/4 Dowry Prohibition Act, Police Station Kotwali Patti, District Pratapgarh pending before the court of learned Additional Chief Judicial Magistrate, Court No.13, Pratapgarh.
(3.) In pursuance of the order dated 30.09.2011 opposite party no.3, Smt. Seema Singh who is identified by the learned counsel for the opposite party no.3 is present before this Court. On being asked she submitted that she is not willing to participate in the conciliation proceedings. She also states that there is no chance for conciliation between them.;