Poonam Srivastava, J. - (1.) Heard Sri Manish Tiwary, learned counsel for the applicant, Sri D.S. Tiwari Advocate, assisted by Sri Bajranjgee Mishra Advocate for the opposite party No. 1 and learned A.G.A.
(2.) Counter and rejoinder affidavits have been filed which are on record.
(3.) The applicant has challenged the order dated 4.10 1997 passed by the Sessions Judge, Azamgarh in Criminal Revision No. 152 of 1997 confirming the order dated 15.4.1997 in case No. 490 of 1995, whereby the Chief Judicial Magistrate. Azamgarh rejected the complaint filed by the applicant and passed an order of acquittal under Section 500 I.P.C.;