Karuna Nand Bajpayee, J. - (1.) This application under Section 482 Cr.P.C. has been filed seeking the quashing of the entire proceedings of Complaint Case No. 7 of 2017, Smt.Munni Vs. Ansar and others, under Sections 323, 452, 354 I.P.C. and Section 8 of the Protection of Children from Sexual Offences Act, 2012, Police Station Ahmadgarh, District Bulandshahar pending in the Court of learned Additional Sessions Judge/Fast Track Court, Court No.3, District Bulandshahar including the summoning order dated 20.4.2017 passed by the learned Additional Sessions Judge (Fast Track Court), Court No. 2, District Bulandshahar.
(2.) List has been revised. Despite repeated calls none has appeared on behalf of the applicants to press this application. Sri Anand Vikram Singh, learned counsel for the opposite party no. 2 is present along with learned AGA. This application is of year 2017. 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 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 14.11.2017 reveals that the aforesaid attempt could not succeed and did not bear any fruit for certain reasons.;