Karuna Nand Bajpayee, J. - (1.) This application under Section 482 Cr.P.C. has been filed seeking the quashing of the entire proceeding in Complaint Case No. 705 of 2010, M/s Goodluck versus M/s Aryan, under Section 138 of N.I. Act, Police Station- Sihanigate, District Ghaziabad pending in the court of Special Judicial Magistrate, C.B.I. Ghaziabad.
(2.) It seems that in order to explore the possibility of an amicable settlement between the parties, the matter was referred to undergo mediation proceedings. The report of Mediation Centre dated 16.10.2011 reveals that the aforesaid attempt could not succeed and did not bear any fruit for certain reasons. The Court, therefore, deems it fit to decide the matter on merits.
(3.) Heard learned counsel for the applicant and learned AGA. Perused the record.;