Rajesh Dayal Khare, J. - (1.) HEARD learned counsel for the applicants, Sri D.K. Pandey, learned counsel for opposite party No. 2 and learned A.G.A. for the State.
(2.) ON the request of learned counsel for the applicant another Bench of this Court, vide order dated 10.09.2009 had referred the matter to mediation centre. The Incharge mediation centre vide its report dated 24.07.2010 had reported that pursuant to the order of this court, amount has not been deposited by the applicants and no mediation is taken place, copy of which report is on record. The present 482 Cr.P.C. petition has been filed for quashing the charge sheet dated 03.02.2008 filed in Case Crime No. 635 of 2007, under Sections 498A, 323, 324, 504, 506 IPC and 3/4 Dowry Prohibition Act, PS Hayat Nagar, district Moradabad.
(3.) IT is contended by 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.;