Sanjay Kumar Singh, J. - (1.) Heard Sri Lal Mani Singh, learned counsel for the applicants, learned Additional Government Advocate for the State and Sri Kripa Shankar Mishra, learned counsel for the opposite party no.2.
(2.) Supplementary affidavit dated 19.12.2018 filed on behalf of the applicants today in Criminal Misc. Application No. 8960 of 2011 after service of copy upon the learned counsel for the opposite parties, is taken on record.
(3.) It is submitted by learned counsel for the parties that on account of matrimonial dispute between the parties total eight criminal misc. applications under Section 482 Cr.P.C. bearing nos. 8960 of 2011, 24791 of 2013, 24273 of 2013, 22435 of 2011, 24272 of 2013, 203 of 2016, 22436 of 2011 and 24790 of 2013 are pending before this Court. All the aforesaid applications filed by husband and his other relatives are connected with leading application u/s 482 Cr.P.C. No. 8960 of 2011 (Anurag Dwivedi and another Vs. State of U.P. and another) and are listed today before this Court. It is further submitted that on referring the matter by this Court on 23.3.2011 for mediation, all the dispute between the parties concerned have been settled long back on 3.7.2013.;