- (1.) According to the learned counsel for the parties and the mediation report dated 13.9.2011, mediation is not successful.
(2.) Heard learned counsel for the applicants as well as learned counsel appearing on behalf of opposite party no.2 and the learned A.G.A. and also perused the material placed on the record.
(3.) The present 482 Cr.P.C. petition has been filed for quashing the entire proceeding of Complaint Case No.4853 of 2010, under Sections 406 IPC, P.S. Kotwali, District Ghaziabad pending in the court of learned A.C.J.M.-IV, Ghaziabad.;