Rajesh Dayal Khare, J. - (1.) HEARD learned counsel for the applicants, learned A.G.A. for the State and Sri Ashish Srivastava, learned counsel for the opposite party no. 2.
(2.) ON the request of learned counsel for the applicants, another Bench of this Court, vide order dated 11.08.2010 had referred the matter to mediation centre. The Incharge mediation centre vide its report dated 28.03.2011 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 charge sheet dated 24.03.2010 arising out of Case Crime No. 1031 of 2009, under Sections 498A, 323, 504, 506 I.P.C., and Section 3/4 of Dowry Prohibition Act, Police Station Kalyanpur, District Kanpur Nagar, pending before learned Additional Chief Metropolitan Magistrate -IInd, District Kanpur Nagar.
(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.;