- (1.) Heard the learned counsel for the applicants and the learned A.G.A. for the State and perused the record.
(2.) The applicants Smt. Isha and Ankit Jawahar have filed this application under section 482 of the Code of Criminal Procedure for quashing the charge sheet dated 27.4.2010 and proceedings of Case No.930 of 2010 and Case Crime No. 12 of 2010, State Vs. Ankit Jawahar and anothers, under sections 498-A, 323, 504 and 506 IPC and 3/4 of the Dowry Prohibition Act, police station Mahila Thana, District Kanpur Nagar, pending in the court of Metropolitan Magistrate IX Kanpur,
(3.) The dispute is between the husband and wife. Considering the circumstance that relationship between husband and wife may not further undergo any bitterness, the matter may be considered for settlement by process of mediation.;