- (1.) The present application has been filed by the applicants under Section 482 CrPC with the prayer to quash the entire proceeding of complaint case no. 6207 of 2014 under Section 12 of the Protection of Women from Domestic Violence Act, P.S. Hariparvat, District Agra pending in the court of Additional Chief Judicial Magistrate-IXth, Agra. Further prayer has been made to stay entire proceeding of the aforesaid complaint case.
(2.) Heard Shri Mithilesh Kumar Shukla, learned counsel for the applicants as well as the learned AGA appearing for the State.
(3.) It was submitted by the learned counsel for the applicants that the applicants have no concern with the present offence. The present complaint cannot go-on against them. Applicant no.1 is married Nanad and is residing at her matrimonial house. It was further submitted that the applicants are ready to settle the matter through mediation, therefore, the matter may be referred to Mediation and Conciliation Centre at district level. It was further submitted that the applicant nos. 3 and 4 are the students.;