Ashutosh Kumar, J. - (1.) HEARD learned counsel for the petitioner and the State.
(2.) NO body appears on behalf of opposite party No. 2. The petitioner has challenged the order dated 03/01/2001 passed by learned Judicial Magistraste,1st Class, Gopalganj in Complaint Case No. 1194/2000 whereby cognizance has been taken under Sections 147, 323, 427, 447 and 504 of the Indian Penal Code as also the order dated 14/08/2007 passed by Fast Track Court -II, Gopalganj in Cr. Rev. No. 160/01 - 11/05 whereby the order passed by learned Judicial Magistrate, 1st Class, Gopalganj, has been affirmed.
(3.) OPPOSITE Party No. 2 initially lodged a case against the petitioner and others vide Gopalganj P.S. Case No. 129 of 1998 alleging that on 23/05/1998 while he was constructing his house, the petitioner and his associates came to the plot, used abusive language, chased labourers and also wasted raw materials.;