Rajeev Misra, J. - (1.) Heard Mr. Pusp Raj Singh, learned counsel for the applicants, and the learned A.G.A. for the State.
(2.) This application under Section 482 Cr.P.C. has been filed challenging the order dated 11.09.2017 passed by the Judicial Magistrate, Banda in Complaint Case No. 67 of 2017 ( Smt. Ankita Vs. Shankar and others) under Sections 498-A, 323, 504, 506 IPC and 3/4 Dowry Prohibition Act, P.S. Jaspura, District Banda.
(3.) Learned counsel for the applicants submits that the applicant No.1 is the husband, the applicant no.2 is the father-in-law and the applicant no.3 is the mother-in-law of the opposite party no.2. He therefore submits that the dispute between the parties is a matrimonial dispute and in case the matter is referred for mediation the parties may get an opportunity to amicably settle their dispute.;