Rajesh Dayal Khare, J. - (1.) HEARD Learned Counsel for the applicants, learned A.G.A. for the State and Sri Qazi Vakil Ahamad, Learned Counsel for the opposite party No. 2. The present application under Sections 482 Cr.P.C., has been filed for quashing the proceedings arising out of Case Crime No. 44 of 2006, under Sections 498A, 323, 504, 506 I.P.C., and Section 3/4 of Dowry Prohibition Act, Police Station Mahila Thana, District Kanpur Nagar.
(2.) VIDE earlier order of this Court dated 22.01.2010 had granted interim order on the contention of Learned Counsel for the applicants that in Criminal Misc. (482) Application No. 27280 of 2009, another Bench of this Court had granted interim order in the same case and charged Sections and the applicants are mother and father -in -law of the opposite party No. 2. It was further directed that the present case be listed along with records of Criminal Misc. (482) Application No. 27280 of 2009. The aforesaid Criminal Misc. (482) Application No. 27280 of 2009, has been finally disposed of by another Bench of this Court vide its order dated 17.02.2010 by taking note of the fact that the opposite party No. 2 had stated before the Court that it is difficult for her to live with her husband because he has solemnised second marriage, therefore, the Criminal Misc. (482) Application No. 27280 of 2009 was disposed of with the direction that the bail application of the husband may be considered in view of direction as contained in the said order. Qazi Vakil Ahmad, Learned Counsel for the opposite party No. 2 contends that in the matter of husband, the opposite party No. 2 had specifically stated that she cannot live with her husband as he has solemnised second marriage, therefore, there are no chances of re -conciliation between the parties.
(3.) LEARNED counsel for the applicants contends that the applicants are mother -in -law and father -in -law, therefore, there are chances of settlement between them and the matter may be referred to mediation centre of this Court.;