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.? 5820 of 2010,? Smt. Neeraj versus Vijay Raghav and others, under Sections 498A, 323 IPC and Section 4 of Dowry Prohibition Act,? Police Station Nersena, District Bulandshahr pending in the court of Addl. Chief Judicial Magistrate, Court No.3, Bulandshahr.
(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 18.11.2011 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 applicants, learned counsel for opposite party no.2? and learned AGA. Perused the record.;