Rajesh Dayal Khare, J. - (1.) HEARD Learned Counsel for the applicants, Sri Anil Kumar Sharma, Learned Counsel for opposite party No. 2 and learned A.G.A. for the State. On the request of Learned Counsel for the applicant another Bench of this Court, vide order dated 31.05.2007 had referred the matter to mediation centre. The Incharge mediation centre vide its report dated 21.08.2007 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 proceedings of Complaint Case No. 1682 of 2007, under Sections 498 -A, 406IPC and 3/4 Dowry Prohibition Act and also for quashing the summoning order dated 13.03.2007 passed by the Judicial Magistrate -I, Etawah in the 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 by the Learned Counsel for the applicants that the applicant No. 3, is lady, therefore, her bail application be considered, if possible on the same day by the court below.;