Rajesh Dayal Khare, J. - (1.) HEARD Learned Counsel for the applicants and learned A.G.A. for the State -respondent. The present application has been filed for quashing the charge sheet dated 04.06.2011 filed in Criminal Case No. 1465 of 2011 arising out of Case Crime No. 75 of 2011, under Sections 498 -A, 323 IPC and 3/4 Dowry Prohibition Act, PS Hafizpur, district Ghaziabad pending before the Judicial Magistrate, Ghaziabad.
(2.) LEARNED counsel for the applicants contends that opposite party No. 2 had also initiated a Complaint Case No. 1830 of 2011, under Sections 498 -A, 323, 504, 506 IPC and 3/4 Dowry Prohibition Act, PS Jaracha, district Gautam Budh Nagar pending before the Additional Chief Judicial Magistrate -I, Gautam Budh Nagar, which was challenged by filing Application u/s 482 Cr.P.C. No. 39942 of 2011 and another Bench of this Court vide order dated 08.12.2011 had referred the matter to the Mediation Centre. Learned counsel for the applicants further contends that the aforesaid complaint case was filed for the same alleged incident as in the present case.
(3.) IT is prayed by the Learned Counsel for the applicants that the present matter may also be sent to the Mediation Centre to be considered alongwith Application u/s 482 Cr.P.C. No. 39942 of 2011.;