- (1.) This petition has been filed by the applicant for quashing of the entire proceedings of Criminal Case No. 205 of 2011, under Section 126 Cr.P.C. , P.S. Badlapur, District Jaunpur pending in the court of Judicial Magistrate IINd, Jaunpur.
(2.) It is contended that the matter was referred to Mediation Centre of this Court vide order dated 25.8.2011 on the joint request made by the parties. Despite the matter being referred to the mediation centre the settlement between the parties could not be arrived at vide report of mediation centre dated 4.2.2012. It is contended by learned counsel that since the mediation in the matter has failed the matter may be decided on merits.
(3.) Heard learned counsel for the parties and perused the material on record.;