SMT. KUSUM SHUKLA AND ORS. Vs. STATE OF U.P. AND ANR.

JUDGEMENT

(1.) HEARD Sri S.K. Dubey, learned Counsel for the applicants, learned A.G.A. for the State and Sri Pramod Kumar Pandey, learned Counsel for opposite parties No. 2.

(2.) THIS application under Section 482 Code of Criminal Procedure has been filed with a prayer to quash the entire proceedings of criminal case No. 371 of 2009 arising out of case crime No. 2368 of 2008 under Sections 498A, 323, 504, 506 IPC and 3/4 Dowry Prohibition Act, P.S. Kotwali - Ghazipur, District Ghazipur pending in the Court of Chief Judicial Magistrate, Ghazipur. In pursuance of order dated 12.5.2009, the matter was referred to Mediation & Conciliation Centre of this Court. Parties appeared before the Mediation Centre, came to terms and applicant No. 4 Gangesh Kumar Shukla and his wife Poonam Chaturvedi, daughter of opposite party No. 2 Ramdhari Chaubey executed final settlement agreement on 15.12.2009.

(3.) IN pursuance of Settlement Agreement dated 15.12.2009, a sum of Rs. 5 lacs has been deposited with the Mediation Centre by means of Bank Draft No. 246149 dated 3.1.2011 of S.B.I., Ghazipur. Divorce Petition No. 107 of 2008 (Gangesh Kumar v. Smt. Poonam Chaturvedi) has also been decided on the basis of compromise between the parties vide judgment and decree dated 4.9.2010 passed by Civil Judge (Sr. Div.), Farrukhabad. Proceedings under Section 125 Code of Criminal Procedure have already been withdrawn.