- (1.) List has been revised but no one is present to press this application on behalf of the applicants even in the revised call. Heard learned A.G.A. and learned counsel for opposite party No. 2 and perused the record.
(2.) This application under Section 482, Cr.P.C. has been filed with prayer to quash the entire proceedings and summoning order dated 3.4.2010 passed by learned Additional Chief Judicial Magistrate, Aligarh in Case No. 65 of 2010, Lata v. Rakesh and others, under Sections 498A, 323, 504 and 506. I.P.C. and Section 3/4, D.P. Act, Police Station Akrabad, district Aligarh.
(3.) Learned counsel for opposite party No. 2 submits that the applicant had filed a revision against the same impugned order which has already been dismissed by the revisional court vide order dated 19.2.2011. He has further submitted that vide order dated 30.3.2011 the parties were directed to appear before the Mediation and Conciliation Centre, Allahabad High Court, Allahabad. But the report of Mediation Centre dated 3.9.2011 reveals that the aforesaid attempt could not succeed and failed.;