- (1.) Affidavit filed today is taken on record. Heard Sri Prakash Dwivedi, learned AGA for the State and Sri Vipin Chandra Pandey, learned counsel for the complainant- opposite party No. 2.
(2.) This revision under Section 397/401 Cr.P.C. is directed against the order dated 14.1.2011 passed by C.J.M., Mirzapur in Complaint Case No. 4485 of 2010, Pooja Devi v. Atma Ram and others, under Sections 147, 323, 504, 506, 498A IPC and 3/4 D.P. Act, P.S. Kotwali Katra, District-Mirzapur, whereby the revisionist-Atmaram Prajapati, Ramnath Prajapati, Ranno Devi, Dinesh Kumar, Mahesh and Anita were summoned to face trial, under Sections 147, 323, 504, 506, 498A IPC and 3/4 D.P. Act.
(3.) Since it is matrimonial dispute, in pursuance of order dated 24.2.2011 passed by Hon. B.K. Narayan, J, the matter was referred to Mediation and Conciliation of this Court.;