Karuna Nand Bajpayee, J. - (1.) This application u/s 482 Cr.P.C. has been filed seeking the quashing of entire proceedings of Case No.2834 of 2010 (State vs. Nisar and others), u/s 498A, 323, 324, 506 I.P.C. and Section 3/4 of Dowry Prohibition Act, Police Station-Gangoh, District Saharanpur, pending in the Court of Additional Chief Judicial Magistrate-IIIrd, Saharanpur.
(2.) List has been revised. Despite repeated calls none has appeared from either side. Learned A.G.A. 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 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 8.5.2012 reveals that the aforesaid attempt could not succeed and did not bear any fruit for certain reasons.;