Ramesh Sinha, J. - (1.) List is revised. None responds on behalf of the applicant as well as opp. party No. 2.
(2.) Heard learned AGA for the State and perused the record.
(3.) The present matter has come up before this Court today on an application given by opp. party No. 2 on 19.5.2012 addressed to Hon'ble the Chief Justice of this Court for vacating the interim order passed by this Court as she is being denied for early justice from this Court or she will be compelled to commit suicide failing to seek justice. The said application was referred by the Registrar General on 6.6.2012 to the In-charge of Mediation Centre. It further transpires that the said application was placed before the Hon'ble Chairman of Supervisory Committee AHCMCC, who vide order dated 20.6.2012 directed the Registrar (Listing) to get the case listed in the next cause list before the appropriate Court and also to apprise the Hon'ble Court hearing the matter with the contents of the contents of the application. Hence the present application under Section 482 Cr.P.C. has come up today before this Court for disposal, as already stated above that the mediation between the parties have failed before the Mediation Centre.;