Poonam Srivastava, J. - (1.) Heard Shri S.P.S. Raghav and Sri K.K. Dwivedi, Counsel for the revisionist, Shri Ravindra Sharma Counsel for the opposite party No. 2 and learned A.G.A. for the State.
(2.) This revision has been filed against the order dated 2.9.2005 passed by the Special Judge (D.A.A.) Firozabad in Sessions Trial No. 95 of 2002 (Case Crime No. 170 of 2002) State v. Ilakedar and Ors., under Sections 302, 307, 504 I.P.C., Police Station Jasrana district Firozabad.
(3.) At the very outset, the Counsel for the revisionist has placed paragraph 10 of the affidavit filed in support of stay application bringing to the notice of this Court that a Criminal Misc. Application No. 13630 of 2005 under Section 482 Cr.P.C. earlier filed, was dismissed as not pressed on 23.9.2005. Thereafter, this revision has been filed challenging the same order.;