ABDUL MOIN,J. - (1.) Heard Sri Arun Sinha, learned counsel for the revisionist and Sri Dharmendra Singh, learned Additional Government Advocate for the respondent No.1.
(2.) On 13.4.2018, the learned counsel for the revisionist had filed fifth supplementary affidavit bringing on record the death certificate of respondent No.2 Parasnath son of Ram Ratan and this Court had required the concerned Chief Judicial Magistrate to verify the death of respondent No.2 and submit a report in this regard. In pursuance thereof report dated 30.4.2018 has been submitted by the learned Chief Judicial Magistrate, Barabanki certifying the death of respondent No.2 Parasnath son of Ram Ratan on 13.8.2011. The said report is taken on record and this revision stands abated as against respondent No.2.
(3.) By means of the present revision, the revisionist has challenged the order dated 30.11.2005 passed by the learned Additional Sessions Judge, Court No.10, Barabanki by which the revisional Court set-aside the order dated 12.8.2005 and required the lower Court to register a case and order for investigation. It is pertinent to mention that by means of the order dated 12.8.2005 the application filed by the respondent No.2 under Section 156(3) of the Cr.P.C. against the revisionist had been dismissed.;