Rajesh Dayal Khare, J. - (1.) HEARD Learned Counsel for the applicants, Sri Harikesh Kumar, Learned Counsel for the opposite party no.2 and learned A.G.A. for the State. On the request of Learned Counsel for the applicants, another Bench of this Court, vide order dated 16.03.2010 had referred the matter to mediation centre. The Incharge mediation centre vide its report dated 28.03.2010 had reported that mediation between the parties has been successful whereby the applicant no.1 -husband namely, Shishir Gupta and the daughter of the opposite party no.2 namely, Anamika Gupta have agreed to live separately on payment of permanent alimony of Rs. 2,35,000/ - which amount shall be paid by the husband to his wife, copy of which report is on record.
(2.) THE present 482 Cr.P.C. petition has been filed for quashing the charge sheet dated 27.07.2009 arising out of Case Crime No. 218 of 2009, under Sections 323, 504, 506, 498A I.P.C., and Section 3/4 of Dowry Prohibition Act, Police Station Bareilly , District Allahabad. Learned Counsel for the applicants has argued that the matter has been compromised between the parties on 28.03.2010 and the amount of permanent alimony has already been paid over by the husband to the wife. It is further contended that a draft no. 395961 dated 24.10.2011 amounting to Rs. 10,000/ - drawn in the name of Anamika Gupta has also been handed over to Sri Harikesh Kumar, Learned Counsel for the opposite party no.2, therefore, the present case be finally decided.
(3.) SRI Harikesh Kumar, Learned Counsel for the opposite party no.2 states that the aforesaid draft shall be handed over to the Anmika Gupta, the daughter of the opposite party no.2. Sri Harikesh Kumar, Learned Counsel for the opposite party no.2, who has received the aforesaid draft, has made an endorsement of receipt separately in the order sheet of this case.;