- (1.) Heard learned counsel for the petitioners, learned AGA as well as counsel for the opposite party no.2.
(2.) This petition has been filed for quashing of the proceedings of Complaint Case No.6949 of 2010, under Section 12 of Domestic Violence Act, Police Station Hargaon, District Sitapur, pending in the court of Chief Judicial Magistrate, Sitapur.
(3.) Submission of learned counsel for the petitioners is that this Court by means of order dated 31.1.2011 referred the matter to the Mediation Centre where the parties arrived at a compromise and with the understanding of the parties a lump-sum alimony of Rs.5,50,000/- along with some other money in the form of deposits was settled between the parties and as a result thereof it was also agreed that all the cases pending against them either civil or criminal shall be withdrawn or to not pressed by either of the parties, including the present case. The report of the Mediation and Conciliation Centre dated 28.4.2011 has also been placed on record. He, therefore, submits that the present proceedings initiated against the petitioners are liable to be quashed in view of the law propounded by the apex Court in the case of B.S. Joshi and another vs. State of Haryana and another, 2003 SCC(Cri) 848.;