Karuna Nand Bajpayee, J. - (1.) This application under Section 482 Cr.P.C. has been filed seeking the quashing of impugned order dated 7.1.2010 passed by the Judicial Magistrate, IInd, Saharanpur as well as entire proceeding in Case No. 2868 of 2010, Smt. Imrana versus Ashraf and others, under Sections 498A, 323, 406, 504 and 506 IPC and Section 3/4 of Dowry Prohibition Act, Police Station Titro, District Saharanpur pending in the court of Judicial Magistrate, IInd, Saharanpur.
(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 17.2.2012 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 the opposite party No.2 and learned AGA. Perused the record.;