INDRAJEET YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. V.K. Agnihotry, learned counsel for applicants and learned A.G.A. representing opposite party no.1.

(2.) Present application under Section 482 Cr.P.C. is directed against summoning order dated 04.02.2008 passed by Additional Civil Judge (Junior Division)/Judical Magistrate, Court no.4, Kanpur Dehat in Complaint Case No. 294 of 2007 (Phool Singh Vs. Indrajeet and others) under Sections 3/4 Dowry Prohibition Act, P.S.-Derapur, District-Kanpur Dehat as well as entire proceedings of above mentioned complaint case.

(3.) Present application came up for admission on 23.05.2008 and this Court passed an interim order dated 23.05.2008 whereby matter was referred to Medication and Conciliation Centre High Court Allahabad and further interim protection was granted to applicants. Applicants duly complied with the conditions mentioned in order dated 23.05.2008. Consequently, notices were issued to the parties by Mediation and Conciliation Centre, High Court Allahabad. Unfortunately, no agreement could be arrived at between the parties, as parties were not willing for mediation. As a consequence thereof, Mediation and Conciliation Centre, High Court Allahabad submitted reports dated 19.09.2008 and 18.10.2008 stating therein that parties are not willing for mediation. Consequently, the matter has come up again before Court.