Rajesh Dayal Khare, J. - (1.) HEARD Sri Awadesh Singh, 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, this Court vide order dated 06.12.2010, had referred the matter to mediation centre. The Incharge mediation centre vide its report dated 07.04.2011, had reported that no agreement could be reached between the parties, copy of which report is on record. The present 482 Cr.P.C. petition has been filed for quashing the proceedings of Complaint Case No. 1255 of 2010 (Sowapnil Agrawal Vs. Pawan Kumar and others), under Sections 498A, 323 I.P.C., and Section 3/4 of Dowry Prohibition Act, Police Station Kotwali, District Azamgarh, pending before learned Chief Judicial Magistrate, District Azamgarh.
(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.;