Prabhat Chandra Tripathi, J. - (1.) The delay in filing this revision having been condoned vide order of date passed on Delay Condonation Application and there being no other defect, let criminal revision be registered with regular number and old number shall also continue to be shown in bracket for finding out details of case whenever required by parties with reference to either of the two numbers.
(2.) Heard Sri Ajeet Kumar Srivastava, learned counsel for the revisionist and Sri L.D. Rajbhar, learned A.G.A. for the State.
(3.) The present criminal revision has been filed against the impugned judgment and order dated 18.4.2016 passed by the learned Additional Civil Judge (Sr. Division)-II/ Additional Chief Judicial Magistrate, Jaunpur in case No. 282 of 2016, Police Station-Kotwali, District-Jaunpur, by which learned Additional Civil Judge (Sr. Division)-II/ Additional Chief Judicial Magistrate, Jaunpur has dismissed the complaint case under Section 203 Cr.P.C.;