Naheed Ara Moonis, J. - (1.) Case called out in the revised list. No one appears on behalf of the applicant to press this application. Learned counsel for the respondent and the learned A.G.A. are present.
(2.) The instant petition has been filed with the prayer to quash the entire proceedings of complaint Case No. 3443 of 2009, under Section 138 Negotiable Instrument Act, police Station Modi Nagar, district Ghaziabad pending in the court of Special Judicial Magistrate (C.B.I.), Ghaziabad.
(3.) On 15.12.2011 at the request of the learned counsel for the applicant the matter was sent to the Mediation Canter. The order passed on 15.12.2011 is quoted below; "Heard learned counsel for the applicant and learned A.G.A. The applicant, through the present application under Section 482 Cr.P.C. has invoked the inherent jurisdiction of this Court with the prayer that the proceedings of Complaint Case No. 3443 of 2009, under Section 138 of Negotiable Instruments Act, P.S. Modi Nagar , District Ghaziabad pending in the court of Special Judicial Magistrate-(CBI) District Ghaziabad, be quashed. Learned counsel for the applicant submits that this matter can be settled through the process of Mediation/compounding in accordance with the directions issued by the Apex Court in the case of Damodar S. Prabhu v. Sayed Babulal H. (2010) 5 SCC 663. In view of the above, it is directed that the applicant shall deposit 10% of the amount payable under the cheque by a Demand Draft drawn in favour of Mediation Centre within a period of three weeks from today 90% whereof shall be paid to the opposite party no. 2.;