BABBU Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Zafeer Ahmad, learned counsel for the applicants, learned A.G. A. for the State and perused the record.

(2.) This application under Section 482, Cr.P.C. has been moved with a prayer to quash the charge-sheet No, 29 of 2008 dated 5.2.2008 in case crime No. 626 of 2007 under Sections 498A, 323, 506, I.P.C. and 3/4 Dowry Prohibition Act, Police Station Mundapanday, District Moradabad pending in the Court of II A.C.J.M., Moradabad and the proceedings in pursuance thereof.

(3.) By order dated 15.12:2008, the matter was referred to the Mediation Centre of this Court.