Rajesh Dayal Khare, J. - (1.) LIST revised none appears to press this application on behalf of applicant.
(2.) HEARD learned A.G.A. for the State. Vide order dated 10.06.1998 another Bench of this Court had issued notice to the opposite parties No. 2 and 3 and in the meantime stayed the operation of the order dated 05.03.1998 passed by IInd Additional Sessions Judge, Shahjahanpur, in Criminal Revision No. 127 of 1996.
(3.) COUNTER affidavit on behalf of opposite party No. 2 has already been filed after service upon the learned Counsel for the applicant on 15.09.1998 which is on record but till date no rejoinder affidavit has been filed till date.;