Smt. Pravesh Sharma And Another vs State Of U.P. And Another
2013 Latest Caselaw 749 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- APPLICATION U/S 482 No. - 30785 of 2012
 

 
Petitioner :- Smt. Pravesh Sharma And Another
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Vikas Sharma,Garun Pal Singh
 
Respondent Counsel :- Govt.Advocate,Sushil Kumar Pandey
 

 
Hon'ble Ramesh Sinha,J.

Case called out in the revised list.

No one is present on behalf of the applicants.

By means of this application filed under Section 482 Cr.P.C., the applicants have prayed for quashing the entire proceeding of Complaint Case No. 2276 of 2009,  u/s 138 N.I .Act, P.S. Kotwali , District Muzaffar Nagar along with impugned order dated 4.11.2011 passed by  Judicial Magistrate, Court No. 2, Muzzaffar Nagar.

From the perusal of record, it appears that the matter being matrimonial in nature was referred on 19.9.2012 to the Mediation and Conciliation Centre of this Court and the report of the Mediation and Conciliation Centre dated 12.11.2012 is on record, from which it is evident that the mediation between the parties have completed but they have arrived at no agreement, hence the mediation has failed.

I have perused the impugned order dated 4.11.2011 passed by the learned Magistrate. In my opinion, the same does not suffer from any infirmity or illegality. Hence no interference is called for by this Court in exercising it's inherent power u/s 482 Cr.P.C.

The petition lacks merit and is, accordingly, dismissed.

Interim order, if any, stands vacated.

Office is directed to send a certified copy of this order to the trial court concerned which may proceed with the trial of the aforesaid case and conclude the same in accordance with law, if already not concluded.

Order Date :- 10.4.2013

Priyanka