RAJENDRA Vs. STATE

JUDGEMENT

(1.) HEARD learned Counsel for the applicants and learned A.G.A. and perused the material placed on record.

(2.) THIS application under section 482 Cr. P.C. has been filed with the prayer to allow this application and quash the entire proceedings in Case No. 6411 of 2006; State v. Rajendra and others under sections 498-A, 323, 504, 506 IPC and section 3/4 of Dowry Prohibition Act, Police Station-Tajganj, District Agra pending in the Court of Chief Judicial Magistrate, Agra. On 29.4.2008 when the matter came up before this Court, this Court was pleased to refer the matter to the Mediation and Conciliation Centre, Allahabad High Court. It was also ordered that till then no coercive steps shall be taken against the applicants.

(3.) LEARNED Counsel for the appli ­cants placed reliance on the observations made by the Apex Court in the case of B.S. Joshi v. State of Haryana and another, 2003 All JIC 400 (SC) = 2003 (46) ACC 779 (SC) and in the case of Ruchi Agrawal v. Arun Kumar Agrawal and others 2005 All JIC 209 (SC) = 2004 (3) JIC 769 (SC). The HonTale Apex Court quashed the proceedings of criminal case on the basis of the compromise filed between the parties mainly on the ground that no lawful purpose would be served by continuance of the proceedings between the parties.