(1.) SHAILENDRA Saksena, J. Counsels of both the parties are present.
(2.) OPPOSITE Party No. 2 had lodged criminal proceedings, which has registered as criminal case No. 43 of 2004 case crime No. C-9/2002 under Sections 490-A, 323, 504, 506, 384 IPC Section 3/4 Dowry Prohibition Act. P. S. Gomti Nagar Lucknow, against the petitioners which is now pending in the Court of A. C. J. M.-II Lucknow.
(3.) IN view of the facts and circumstances of the case and in view of the matrimonial disputes has been amicably settled. Proceedings of criminal case No. 43 of 2004, Crime No. C-9/2003 under Sections 498-A, 323, 504, 506, 384 IPC and Section 3/4 Dowry Prohibition Act P. S. Gomti Nagar Lucknow pending in the Court of A. C. J. M.-II Lucknow are quashed. Proceedings quashed. .