Karuna Nand Bajpayee, J. - (1.) This application u/s 482 Cr.P.C. has been filed seeking the quashing of charge sheet dated 30.7.2010 as well as the entire proceedings? in the case no. 3670 of 2010 arising out of Case Crime No.13 of 2010, u/s 498-A, 494, 323, 504, 506 I.P.C., P.S. Mahila thana, district Gautambudh Nagar. 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 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.
(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 by this Court? vide order dated 1.2.2011. The report of Mediation Centre 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.) According to learned A.G.A. failure of medication process seems to be the obvious reason to explain the non appearance of applicant's counsel and ostensibly there is an attempt on behalf of the applicant to drag the proceedings in order to continue benefit of the interim protection.;