AAISHA BANO @ MAHZABI Vs. STATE OF U P

JUDGEMENT

(1.) This application seeks the quashing of entire criminal proceedings of Complaint Case No.1287 of 2007 (Sabir and others vs. Safique Ahmad) u/s 323, 504, 506 I.P.C., Police Station-Aurai, District -Sant Kabir Nagar (Bhadohi) pending in the court of Additional Chief Judicial Magistrate, Bhadohi at Gyanpur, District-Sant Kabir Nagar (Bhadohi).

(2.) Heard Shri S.P. Singh Parmar, learned counsel for the applicants and learned A.G.A. Record has been perused.

(3.) It seems that in order to explore the possibility of an amicable settlement between the parties, the matter was referred to Mediation Centre by order dated 26.07.2011. The report of Mediation Centre reveals that the aforesaid attempt could not fructify or bring any fruit as no agreement could have been arrived at an amicable settlement. The Court, therefore, deems it fit to decide the matter on merits.