Karuna Nand Bajpayee, J. - (1.) This application u/s 482 Cr.P.C. has been filed seeking the quashing stay the proceedings of Criminal Complaint Case No.7409 of 2010 arising out of Case Crime No.387/2010 including Charge Sheet No.249 of 2010 u/s 498A, 323, 506 IPC and 3/4 D.P. Act P.S. Sikandrabad District Bulandshahr pending in the court of CJM, Bulandshahr.
(2.) List has been revised. Despite repeated calls none has appeared on behalf of the applicant 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 Mediation Centre dated 16.7.2011 reveals that in compliance of the court's order the applicants have not deposited the required amount before the mediation centre.;