- (1.) Heard learned counsel for the applicants, learned AGA and perused the record.
(2.) The applicants are accused and by invoking the inherent jurisdiction of this Court under Section 482 Cr.P.C., they are seeking to quash the entire proceeding of complaint case no.115 of 2011 (Smt. Satvendra Vs. Adjit Singh and others), under Sections 498A, 147, 324, 504,506 I.P.C. and 3/4 D.P. Act, P.S. Haldaur, District Bijnor pending before the Court of A.C.J.M., Bijnor.
(3.) It would appear from the record that the case relates to the matrimonial dispute between the parties. It would further be seen that on the request of the applicants by order dated 02.01.2011, the case was referred to the Mediation and Conciliation Centre of this Court. By the said order applicants were also directed to deposit a sum of Rs.10,000/- with the Mediation Centre, 70% of the said amount was to be paid to opposite party no.2 towards maintenance and expenses for appearing before the Mediation Centre. The report of Mediation and Conciliation Centre dated 02.01.2012 is on record. It states that the applicant did not comply with the Court's order dated 02.01.2011 and did not deposit the said amount of Rs.10,000/-, therefore, the notices were to opposite party no.2 Smt. Satvendra @ Dolly could not be sent by the Mediation Centre and mediation proceeding could not take place.;