AMAR SARAN,J. - (1.) SINCE the aforementioned two writ petitions arise out of the same order, they are being disposed of together by this common order.
(2.) BY means of writ petition No. 3110 of 2006, the petitioners have prayed for quashing the order dated 24.6.2005 and 28.2.2006, passed by respondent no.2 in Criminal Complaint No.1151 of 2005 and further holding that the courts at Bhadohi Sant Ravi Dass Nagar) have no jurisdiction to entertain the complaint of respondent no.3. By means of writ petition No. 6903 of 2006, the petitioners have prayed for the same relief viz for quashing the order dated 24.6.2005 and 19.5.2006, passed by C.J.M in the said Criminal Complaint No. (711/2005) 1151 of 2005 and further holding that the courts at Bhadohi had no jurisdiction to entertain the complaint of respondent no.3.
(3.) BEFORE proceeding further, it is noteworthy that the petitioner Anirudh Kumar Mishra has also filed a writ petition being Criminal Misc. Writ Petition No. 8694 of 2009 challenging the orders dated 6.3.2009, passed by Additional Sessions Judge ( Court no.3), Bhadohi, Gyanpur and the order dated 25.8.2008, passed by 2nd Judicial Magistrate Ist Class Bhadohi (Court no.12), passed in Case No. 535/702/2005 Smt. Sadhana Vs. Anirudh Kumar awarding maintenance @ Rs. 3500/ per month under Section 125 Cr.P.C from the date of order which is still pending without any interim order. Heard learned counsel for the petitioners, learned counsel for opposite party no.3 and the learned Additional Government Advocate.;