(1.) Heard learned counsel for the parties.
(2.) In this petition, seeking to challenge the order dtd. 15/11/2019, as passed by the High Court of Judicature at Allahabad in Criminal Revision No. 209 of 2012, this Court had taken note of the basic contention urged on behalf of the petitioner in the order dtd. 17/5/2022, which reads as under:
(3.) Learned counsel for the petitioner has drawn our attention to the observations and directions occurring in the penultimate paragraph of the order dtd. 7/1/2012 as passed by the City Magistrate, Mathura; and has contended that it was wholly without jurisdiction for the learned Magistrate to give the findings as regards possession of the property in question and even issuing injunction apart from the direction for maintaining status quo while withdrawing the proceedings under Sec. 145 CrPC.