Abdul Moin, J. - (1.) None appears for the revisionists despite the list having being revised. There is already an order passed by this Court dated 1.2.2018 noticing the repeated adjournment of the learned Counsel for the revisionist and providing that on the next date, the case shall be heard and decided on merits. As such the Court is proceeding to heard the matter with the assistance of learned A.G.A. for the State-respondent, keeping in view the judgment of the Hon'ble Supreme Court in the case of Madan Lal Kapoor Versus Rajeev Thapar and Others, 2007 7 SCC 623, in which the Hon'ble Supreme Court has held that criminal revision has to be decided on merits.
(2.) The Court has perused the judgment passed by the learned Trial Court the material on record and have heard the arguments of Sri Dharmendra Singh learned A.G.A. for the State-respondents.
(3.) The instant revision has been preferred aggrieved against the order dated 25.9.2004 passed by the learned Judicial Magistrate, Court No.-27 Barabanki in Case No.-32 of 2004 in Re: Smt. Ramwati Versus Srikant Pandit and Others, a perusal of which indicates that application filed by the complaintant under Section 156(3) of the Cr.P.C. was rejected.;