Ramesh Sinha, J. - (1.) HEARD Sri Suresh Narain Pandey, learned counsel for the applicants and learned A.G.A. This application under Section 482 Cr.P.C. has been filed for quashing then proceeding of the Case Crime No. 116 of 2009, under Sections 498 -A, 323 I.P.C. and 3 /4 Dowry Prohibition Act, P.S. Pisawa, District Aligarh.
(2.) FROM the perusal of record, it appears that the matter being matrimonial in nature was referred on 4.6.2012 to the Mediation and Conciliation Centre of this Court and the report of the Mediation and Conciliation Centre dated 19.10.2012 is on record, from which it is evident that the mediation between the parties have completed but they have arrived at no agreement, hence the mediation has failed. After having very carefully examined, the submissions made by the learned counsel for the applicants and perused the material brought on record, I find that applicant no. 1 is concerned, there is no justification for quashing the prosecution of the aforementioned case.
(3.) THE prayer to that extent on behalf of applicant no. 1, namely, Manoj is hereby refused.;