Karuna Nand Bajpayee, J. - (1.) This application under Section 482 Cr.P.C. has been filed seeking the quashing of summoning order dated 8.12.2009 as well as entire proceeding in Complaint Case No. 2225/10 (Gita Devi vs. Bed Prakash Upadhya and others), u/s 498A, 323, 504, 506 I.P.C. and 3/4 D.P. Act, Police Station-Nagar, District -Basti.
(2.) List has been revised. Despite repeated calls none has appeared on behalf of the applicants to press this application. Learned AGA is present. This application is of year 2011. In the wake of heavy pendency of cases in this Court where dockets are already bursting on their seams there is no justifiable reason to further procrastinate the matter. This Court, therefore, deems it fit to proceed in the matter on the basis of the record and with the assistance of the learned AGA representing the State.
(3.) 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 the Registrar (Crl.) reveals that the requisite money, as was directed by the Court, was not deposited and it is apparently clear from the record that the aforesaid attempt of mediation could not succeed and did not bear any fruit for certain reasons. The Court, therefore, deems it fit to decide the matter on merits.;