MOHAMMAD NASIR KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned A.G.A. for the State.

(2.) The present 482 Cr.P.C. application has been filed by the applicants with a prayer to quash the summoning order dated 19.4.2018 and N.B.W. order dated 12.03.2020 as well as proceedings of Complaint Case No.600 of 2017 (Smt. Tarranum Vs. Mohammad Nasir Khan and others), under Sections- 498A, 323, 506 I.P.C. and u/s 3/4 D.P. Act, Police Station- Kotwali, District- Aligarh.

(3.) The contentions raised by the applicants' counsel is that matrimonial dispute is in the genesis of this case. There are chances of amicable settlement between the husband and wife. Applicants' counsel urged that this case may be referred to the Mediation Centre of this Court so that the couple may have a chance to settle their dispute on their own terms through mediation.