Karuna Nand Bajpayee, J. - (1.) This application under Section 482 Cr.P.C. has been filed seeking the quashing of the summoning order dated 27.10.2016 passed by A.C.J.M., Court No. 2, Jhansi and entire proceeding of Complaint Case No.1648/2013 Smt. Kavita Kewat Vs. Mukesh Kumar, under Section 498-A, 323, 504, 506 I.P.C. and 3/4 Dowry Prohibition Act, Police Station Babina, District Jhansi.
(2.) List has been revised. Despite repeated calls none has appeared on behalf of the applicant as well as the opposite party no. 2 to press this application. Learned AGA is present. This application is of the 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 10.8.2017 reveals that the aforesaid attempt could not succeed and did not bear any fruit for certain reasons.;