Karuna Nand Bajpayee, J. - (1.) This application under Section 482 Cr.P.C. has been filed seeking the quashing of the impugned order dated 29.1.2011 passed by the Addl. Chief Judicial Magistrate-I, Mainpuri as well as the entire proceeding in Complaint Case No.125 of 2011 (old No. 45 of 2010), under Section 498A IPC and Section 3/4 of Dowry Prohibition Act, Police Station Karhal, District Mainpuri pending in the court of Addl. Chief Judicial Magistrate-I, Mainpur.
(2.) List has been revised. Despite repeated calls none has appeared on behalf of the applicants to press this application. None has appeared on behalf of opposite party no.2. 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 18.12.2011 reveals that the aforesaid attempt could not succeed and did not bear any fruit for certain reasons.;