J.J.MUNIR,J. - (1.) An affidavit has been filed on behalf of opposite party no.3, Neeraj Tomar wherein he has stated that he undertakes not to intrude in any manner into the life of the applicant and opposite party no.2 and further stated that he has never wanted to interfere in any manner in the matrimonial life of the applicant and opposite party no.2. The said affidavit is admitted to record.
(2.) This Application under Section 482 Cr.P.C. along with connected Application under Section 482 Cr.P.C. no.14987 of 2018, both of which have been preferred by the accused of Case Crime no.239 of 2017 are heard together and are being disposed of by this common judgment and order.
(3.) Application u/s 482 Cr.P.C. no.10101 of 2018 filed by Radhey Shyam Sharma shall be treated to be the leading case.;