Hon'ble Rajesh Dayal Khare, J. - (1.) HEARD Sri Hari Om Yadav, learned counsel for the opposite party no.2 and learned A.G.A. for the State respondent. On the request of learned counsel for the applicants matter was sent to Mediation Centre on 11.3.2011 and the Mediation Centre, vide its report dated 9.9.2011, has reported that the mediation has failed between the parties.
(2.) THE report of Mediation Centre is on record. The present application has been filed for quashing the proceedings of complaint case no. 1632 of 2009 under Section 498A, 323, 504, 506 IPC and Section 3/4 Dowry Prohibition Act, P.S. Hapur Dehat District Ghaziabad pending in the court of A.C.J.M., Hapur, Ghaziabad.
(3.) IT is averred in the affidavit that no offence against the applicants is disclosed and the present prosecution has been instituted with malafide intention for the purposes of harassment.;