Dinesh Kumar Singh,J. - (1.) This Court on 9.8.2018 passed the following interim order:- "Pursuant to the earlier order of this Court dated 25.8.2015 office report dated 1.12.2015 shows that the opposite party no.2 has been served notice through heirs, however, none has put in appearance on his behalf. It is contended by the learned counsel for the applicants that the applicant 2 is mother of applicant no.1, who had married the victim out of their own freewill as they are major and are living together as husband and wife and out of said wedlock two children were born. In view of the above, list after three weeks, by which time the opposite party no. 2, who has been served through heirs may file counter affidavit within three weeks, if so advised. Learned A.G.A. may also file counter affidavit within the said period. List thereafter. Till the next date of listing no coercive action shall be taken against the applicants in case crime no. 183 of 2012 under Section 363, 366, 376 IPC, P.S. Chapia District Gonda."
(2.) Interim order was extended from time to time without any arguments, on the request of learned counsel for the petitioner.
(3.) Today, no one appears on behalf of the petitioner to prosecute the case.;