Rajeev Misra, J. - (1.) Heard Sri Vijay Prakash Tiwari, 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 summoning order dated 17.12.2017 passed by the Additional Chief Judicial Magistrate, Sonebhadra in Complaint Case No. 1340 of 2012 (Shiv Narayan Vs. Rajesh Kumar @ Raju and others) under Sections 323, 504, 506, 498A I.P.C. and Section 3/4 D.P. Act, Police Station- Anpara, District-Sonebhadra as well as the entire proceedings of the above mentioned complaint case.
(3.) This application came up for admission on 24.04.2017 before this Court and the Court passed the following orders: "Heard learned counsel for the applicants and the learned A.G.A. for the State. Learned counsel for the applicants states that the matter in Criminal Misc. Application No.12350 of 2017 (Rajesh Kumar @ Raju v. State of U.P. and another ) has been referred to Mediation Centre by an order passed today by another Court. He submits that by the impugned order dated 17.12.2014 in Complaint Case No.1340 of 2012 ( Shiv Narayan v. Rajesh Kumar @ Raju and others ) passed by Additional Chief Judicial Magistrate, Sonebhadra, the applicants have been summoned under Sections 323, 504, 506, 498A I.P.C. and 3/4 Dowry Prohibition Act, P.S. Anpara, district Sonebhadra. He submits that this is a matrimonial dispute and one of the related case under Section 125 Cr.P.C. has been referred today to the Mediation Centre by another Bench of this Court, and, therefore, this case may be connected with Criminal Misc. Application No.12350 of 2017 (Rajesh Kumar @ Raju v. State of U.P. and another) , so that it may also be decided through Mediation Centre. As prayed by the learned counsel for the applicants, put up on 22.5.2017 to enable the learned counsel for the applicants to produce a copy of the order said to be passed in Criminal Application under Section 482 No.12350 of 2017 (Rajesh Kumar @ Raju v. State of U.P. and another ). ";