RAM SHRI Vs. STATE OF U P

JUDGEMENT

(1.) This application has been moved seeking the quashing of Complaint Case No.129 of 2008 (Kali Charan vs. Ramesh and others) pending in the court of Judicial Magistrate-I, Agra u/s 452, 323, 504, 506 I.P.C.

(2.) List has been revised. Despite repeated calls none has appeared on behalf of the applicant to press this application. Shri Ajay Kumar Chaurasiya, learned counsel for the opposite party no.2 is present along with learned AGA. This application is of year 2008. In the wake of heavy pendency of cases in this Court where dockets are already bursting on their seams there is no reason to further procrastinate the matter. This Court, therefore, deems it fit to proceed in the matter on the basis of the record and with the assistance of the learned AGA representing the State.

(3.) It seems that in the light of the possibility of an amicable settlement between the parties, the matter was referred to Mediation Centre by order dated 3.11.2008. The report of Mediation Centre reveals that the aforesaid attempt could not fructify and did not bear any fruit for certain reasons. The Court, therefore, deems it fit to decide the matter on merits.