Ashwani Kumar Singh, J. - (1.) HEARD learned counsel for the petitioners and learned Additional Government Advocate.
(2.) BY means of this petition under section 482 Cr.P.C., the petitioners have prayed for setting aside the impugned summoning order dated 23.8.2011 passed in Criminal Case No. 1691/2011 arising out of crime No. 111/2010 under sections 498A/323/504 I.P.C. & 3/4 Dowry Prohibition Act, police station Goshainganj, district Lucknow. This Court vide order dated 20.10.2011 directed that the matter be referred to Mediation & Conciliation Centre of this Court considering that the matter between the parties related to matrimonial dispute and there was every possibility that the parties may reconcile their dispute.
(3.) REPORT of the Mediation & Conciliation Centre dated 2.1.2012 is on record. From the report, it is borne out that the parties have settled all disputes between them by means of an agreement dated 22.12.2011, which is on record. The parties have also agreed upon that Criminal Case No. 1691/2011 arising out of crime No. 111/2010 under sections 498A/323/504 I.P.C. & 3/4 Dowry Prohibition Act, police station Goshainganj, district Lucknow as well as petition under section 125 Cr.P.C. pending in the Court of Principal Judge, Family Court, Lucknow filed by opposite party No. 2 will not be pursued by her.;