LAWS(ALL)-2020-1-182

RITU VERMA Vs. STATE OF U.P.

Decided On January 08, 2020
Ritu Verma Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. has been filed for quashing of the charge-sheet bearing No.125 of 2013 arising out of Case Crime No.617 of 2012 under Sections 498A, 506, 406 IPC, 3/4 Dowry Prohibition Act, Police Station Gomti Nagar, Lucknow as well as entire proceedings pending in the Court of C.J.M., Lucknow in Crl. Case No.617 of 2012 under Sections 498A, 506, 406 IPC, 3/4 Dowry Prohibition Act.

(2.) This Court vide order dated 28.08.2019 on consent of the parties, referred the matter to the Mediation and Conciliation Centre of this Court to explore the possibility of settling the matter between them outside the Court considering the fact that the case is regarding the matrimonial discord between the parties.

(3.) Report of the Mediation and Conciliation Centre has been placed on record. From perusal of the report, it is evidence that the parties have settled their dispute amicable and they have entered into settlement agreement which is duly signed by the parties as well as their lawyers and mediators.