Karuna Nand Bajpayee, J. - (1.) This application under Section 482 Cr.P.C. has been filed seeking the quashing of impugned order dated 17.6.2011 passed by the IInd Addl. Chief Judicial Magistrate, Etawah as well as entire proceeding in Complaint Case No. 2 of 2011, Smt Rekha Devi versus Suresh Chandra, under Sections 494,323 and 506 IPC, Police Station Jaswant Nagar, District Etawah pending in the court of IInd Addl. Chief Judicial Magistrate, Etawah.
(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 16.2.2012 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.) Heard learned counsel for the applicant, learned counsel for the opposite party No.2 and learned AGA. Perused the record.;