Karuna Nand Bajpayee, J. - (1.) This application u/s 482 Cr.P.C. has been filed seeking the quashing of charge sheet dated 27.5.2010 in Crl. Case No.3413 of 2010 (Case Crime No.343 of 2010) u/s 498A, 323, 504, 506, 307 IPC and 3/4 Dowry Prohibition Act P.S. Dhampur District Bijnor.
(2.) List has been revised. Despite repeated calls none has appeared on behalf of the applicant to press this application. 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 14.10.2011 reveals that the aforesaid attempt could not succeed and did not bear any fruit for certain reasons.;