Rajesh Dayal Khare, J. - (1.) HEARD Sri Gauri Shanker Mishra, learned counsel for the opposite party no.2 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 10.6.2010 had referred the matter to mediation centre. The Incharge mediation centre vide its report dated 6.1.2011 had reported that mediation has failed, copy of which report is on record.
(2.) THE present 482 Cr.P.C. petition has been filed for quashing proceeding of the case no. 534 of 2009 under Section 498A I.P.C. and 4 of the Dowry Prohibition Act, Police Station Moth, District Jhansi, pending before the Judicial Magistrate Moth, Jhansi. It has been averred in the present application under Section 482 Cr.P.C., that no offence against the applicants is disclosed and the present prosecution has been instituted with a malafide intention for the purposes of harassment.
(3.) FROM the perusal of the material on record and looking into the facts of the case at this stage it cannot be said that no offence is made out against the applicants. All the submission made at the bar relates to the disputed question of fact, which cannot be adjudicated upon by this Court under Section 482 Cr.P.C. At this stage only prima facie case is to be seen in the light of the law laid down by Supreme Court in cases of R.P. Kapur Vs. State of Punjab, : A.I.R. 1960 S.C. 866, State of Haryana Vs. Bhajan Lal,, 1992 SCC (Cr.) 426, State of Bihar Vs. P.P.Sharma,, 1992 SCC (Cr.) 192 and lastly Zandu Pharmaceutical Works Ltd. Vs. Mohd. Saraful Haq and another (Para -10), 2005 SCC (Cr.) 283. The disputed defence of the accused cannot be considered at this stage. Moreover, the applicants have got a right of discharge under Section 239 or 227/228, or 245 Cr.P.C. as the case may be through a proper application for the said purpose and they are free to take all the submissions in the said discharge application before the Trial Court.;