MANU SHARMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Karunesh Narayan Tripathi, learned counsel for the applicants, learned A.G.A. for the State as well as Sri Ved Prakash Pandey and Sri Deepesh Kumar Ojha, learned counsel for opposite party no.2 and perused the record.

(2.) This application u/s 482 Cr.P.C. has been preferred for quashing of the entire proceedings including impugned charge sheet dated 13.1.2019 as well as cognizance order dated 22.4.2019 in Criminal case No.3684 of 2019, Case Crime No.829 of 2018 under Sections 498A, 323, 504, 506, 342 IPC and Section 3/4 D.P. Act P.S. Kotwali district Bareilly pending in the court of CJM Bareilly.

(3.) This Court vide order dated 5.8.2019 referred the matter before the Mediation and Conciliation Centre, High Court, Allahabad to decide the same. The proceeding in the Mediation Centre was initiated.