Karuna Nand Bajpayee, J. - (1.) This application under Section 482 Cr.P.C. has been filed seeking the quashing of the summoning order dated 4.5.2000 passed by the Judicial Magistrate Court No.2, Mainpuri as well as the entire proceeding in Case No. 780 of 2010, Smt. Rajeshwari Devi versus Virendra Pal Singh and others, under Section 498A IPC and Section 3/4 of Dowry Prohibition Act, Police Station Kurawali, District Mainpuri pending in the court of Judicial Magistrate,Court No.2, Mainpuri.
(2.) Counsel for the applicants is present. There is an illness slip sent on behalf of counsel for opposite party no.2. The record shows that the matter was referred to mediation centre but the compromise proceedings have failed and there does not appear to be any justifiable ground to further procrastinate the matter and adjourn the same on the ground of illness of learned counsel for opposite party no.2. In the wake of heavy pendency of cases in this Court where dockets are already bursting on their seams, this Court, therefore, deems it fit to decide the matter on merits taking assistance of the learned AGA representing the State.
(3.) Heard learned counsel for the applicants and learned AGA. Perused the record.;