Karuna Nand Bajpayee, J. - (1.) This application u/s 482 Cr.P.C. has been filed seeking the quashing of charge sheet no.105 of 2008 dated 10.6.2008 in case crime no.402 of 2008 u/s 498A, 323, 504, 506 IPC and Section 3/4 Dowry Prohibition Act P.S. Mehdawal District Sant Kabir Nagar.
(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 Mediation Centre dated 29.7.2011 reveals that in compliance of court's order the applicants have not deposited the required amount before the mediation centre.;