- (1.) According to the learned counsel for the parties and mediation report dated 9.4.2010, mediation is not successful.
(2.) Heard learned counsel for the parties and perused the material placed on the record.
(3.) The present 482 Cr.P.C. petition has been filed for quashing the Charge Sheet dated 12.10.2008 submitted in Case No.443 of 2009, under Sections 498-A,323,504,506 IPC & 3/4 Dowry Prohibition Act,, P.S. Tajganj, District Agra pending in the court of Chief Judicial Magistrate, Agra.;