Rajesh Singh Chauhan, J. - (1.) List of supplementary cases has been revised but no one appears on behalf of the revisionist to press this revision. In earlier occasion, learned counsel for the revisionist was not present despite the list being revised.
(2.) Heard Sri Sushil Kumarl Singh, learned counsel for the opposite party Nos.2, 4 & 5 and Sri Aniruddha Singh, learned Additional Government Advocate for the State.
(3.) By means of this criminal revision, the revisionist has assailed the order dated 18.05.2008, passed by the learned Additional Chief Judicial Magistrate, Room No.19, Sultanpur in Criminal Suit No.179 of 2004 relating to Case Crime No.508 of 2001 registered under Sections 498-A/ 304-B/ 120-B I.P.C. & Section 3/4 of Dowry Prohibition Act, Police Station-Amethi, District-Sultanpur (now District-Amethi), whereby the protest application of the revisionist has been rejected.;