1. Vakalatnama filed on behalf of opposite party No.2 by Shri Prashant Shukla, Advocate is taken on record.

2. Heard learned counsel for the applicants, learned AGA for the State as well as learned counsel for the opposite party No.2 and perused the record.

3. The present application has been filed by the applicants seeking following main relief(s):-

"WHEREFORE, it is most respectfully prayed that this Hon'ble court may graciously be pleased to quash the impugned order dated 10.07.2024, passed by learned Additional Chief Judicial Magistrate (A.P.) Lucknow in Criminal case no. 11074/2016, State Versus Pankaj Gupta and others arising out of case crime no. 372/2015, under sections 498A,323,504,506, I.P.C. and section 3/4 D.P. Act, Police station P.G.I. District Lucknow by dismissing the discharge application moved by the petitioners, in the interest of justice."

4. Learned counsel for the applicants stated that the applicants are ready to settle the dispute amicably by way of mediation, as such, the matter may be referred to Mediation and Conciliation Centre of this Court, so as to explore possibility of amicable settlement of dispute between the parties and to show the bonafide, he says that the applicants are ready to deposit an amount to the tune of Rs.25,000/- before Mediation and Conciliation Centre of this Court.

5. In view of above, it is provided that the matter be placed before Mediation and Conciliation Centre of this Court on 13.02.2025. The applicants shall deposit an amount of Rs.25,000/- before the Mediation and Conciliation Centre of this Court, within ten days from today, which shall be released in favour of the opposite party No. 2 forthwith.

6. List/put up this case before this Court on 24.03.2025 along with the report of Mediation and Conciliation Center of this Court.

7. Till the next date of listing, the proceedings in issue shall remain stayed qua the applicants.

8. In case, the amount aforesaid is not deposited by the applicants within the specified time, the interim protection granted by this Court shall not be available to the applicants.

9. It is also made clear that if the mediation/settlement fails, the interim order would be extended only after hearing the learned counsel for the applicant on merits.