Karuna Nand Bajpayee, J. - (1.) This application u/s 482 Cr.P.C. has been filed seeking the quashing of charge sheet dated 27.9.2010 as well as the entire proceedings arising out of Case Crime No.132 of 2010, State versus Harprit Singh and others, u/ss 498A and 323 IPC and Section 3/4 of Dowry Prohibition Act, P.S. Mahila Thana, District Rampur pending in the court below.
(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 18.10.2011 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.) List has been revised. None has appeared on behalf of opposite party no.2. Heard Sri O.P. Katiyar,learned counsel for the applicants and learned AGA. Perused the record.;