Rajesh Dayal Khare, J. - (1.) HEARD Learned Counsel for the applicants 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 10.08.2011 had referred the matter to mediation centre. The Incharge mediation centre vide its report dated 11.12.2011 had reported that no agreement could be reached between the parties, copy of which report is on record.
(2.) THE present 482 Cr.P.C. petition has been filed for quashing the summoning order dated 05.04.2011 passed by the Chief Judicial Magistrate, Rampur in Complaint Case No. 1650 of 2011, under Sections 498 -A, 323, 504 IPC and 3/4 Dowry Prohibition Act and also for quashing the proceedings of aforesaid case. It has been contended by the Learned Counsel for the applicants that no offence against the applicants is disclosed and the present prosecution has been instituted with a malafide intention for the purposes of harassment. He pointed out certain documents and statements in support of his contention.
(3.) IT is next contended that the applicant No. 3, 4 and 5 are ladies, therefore, their bail application be considered, if possible on the same day by the court below.;