Pankaj Naqvi, J. - (1.) Heard Sri Rajendra Singh, learned counsel for the applicant and Sri Vinay Kumar Srivastava, learned counsel for O.P. No.2 and perused the record.
(2.) This application under Section 482 Cr.P.C. has been filed for quashing the charge sheet dated 07.07.2015 in Case No. 1209 of 2015 (State vs. Ram Bahadur Singh and others) arising out of Case Crime No. 12 of 2015 (State vs. Ram Bahadur Singh and others), under Sections 147, 498-A, 323, 504, 506, 509 IPC and 3/4 of Dowry Prohibition Act, P.S. Rewati pending before Judicial Magistrate 1st, Ballia.
(3.) The applicant no.1 was married to O.P. No.2 but subsequently a matrimonial dispute erupted between the parties leading to the filing of a charge sheet dated 07.07.2015 in the above case. The applicants i.e. husband, Jeth (brother-in-law), Jethani (sister-in-law), brother-in-law and mother-in-law of O.P. No.2 challenged the same by means of above Application U/S 482, in which this Court on 18.11.2015 while entertaining the same had directed the parties to undertake an exercise of mediation as the husband was prepared to settle the dispute by way of mediation and accordingly in terms thereof he had deposited a sum of Rs. 15,000/-. It is not disputed that husband deposited the aforesaid amount but the wife/O.P. No.2 did not turn up in the mediation proceedings.;