Rajesh Dayal Khare, J. - (1.) HEARD Mohd. Mobeen Khan, learned counsel for the opposite party No. 2 and learned A.G.A. for the State.
(2.) ON the request of learned counsel for the applicants, another Bench of this Court, vide order dated 29.07.2009 had referred the matter to mediation centre. The Incharge mediation centre vide its report dated 03.02.2010 had reported that mediation has failed, copy of which report is on record. The present 482 Cr.P.C. petition has been filed for quashing the proceedings of Criminal Case No. 1878 of 2009 (State Vs. Shakeel Ahmad and others), under Sections 498A, 323, 506 I.P.C., and Section 3/4 of Dowry Prohibition Act, pending before learned Chief Judicial Magistrate, District Pilibhit as well as for quashing the charge sheet dated 25.05.2009.
(3.) 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.;