Ramesh Sinha, J. - (1.) SRI Uma Nath Pandey, learned Counsel for opp. party No. 2 has filed a supplementary -affidavit today, which is taken on record. Heard Sri Sanjay Kumar Singh, learned Counsel for the applicants, Sri Uma Nath Pandey, learned Counsel for the opposite party No. 2 and learned A.G.A. for the State.
(2.) THIS application under section 482 Cr.P.C. has been filed for quashing the entire criminal proceedings of Complaint Case No. 1905 of 2011 (Kamal Kumar Garg v. Abhishek Agarwal and others), under sections 498A I.P.C. and 3/4 D.P. Act, police station Kotwali Nagar, District Bulandshahr as well as summoning order dated 31.3.2011 passed by the Chief Judicial Magistrate, Bulandshahr. Learned Counsel for the opposite party No. 2 submits that the dispute being matrimonial in nature was referred to Mediation and Conciliation Centre of this Court vide order dated 10.1.2012 but the mediation process has failed as is evident from the report of Mediation Centre of this Court dated 6.5.2012 and there is no chance for mediation.
(3.) LEARNED Counsel for the applicants submits that the marriage between the applicant No. 1 and daughter of opposite party No. 2 was solemnized in the year 2009.;