- (1.) Heard Sri A.K.Sharma, learned counsel for the applicants, learned counsel for the opposite party no.2 and Sri Sanjay Singh, learned A.G.A.
(2.) This application under Section 482 Cr.P.C. has been filed for quashing the entire proceeding in Complaint Case No.471 of 2007,Gajendra Singh Vs. Vinod Kumar and others, under sections 498-A , 323 , 504 , 506 IPC and section 3/4 D.P. Act, police station Sadabad, District Hathras, pending in the court of Judicial Magistrate, Sadabad, Hathras Learned counsel for the applicants submitted that marriage between applicant No. 1 and sister of O.P. No. 2 has taken place in the year 2003.The matter was referred to Mediation and Conciliation Centre of this Court vide order dated 23.10.2008 but the mediation process has failed as is evident from the report of Mediation Centre of this Court dated 19.3.2009 and there is no chance for mediation.
(3.) After having very carefully examined, the submissions made by the learned counsel for the parties and perused the material brought on record, I find that so far as applicant no.1, namely, Vinod Kumar is concerned, there is no justification for quashing the impugned order and prosecution of the aforementioned case.;