JAVAREGOWDA Vs. MULLEGOWDA

JUDGEMENT

(1.) This revision petition is directed against the Order or the learned First Class Magistrate, Krishnarajnagar, in Criminal Misc. No. 14 of 1966

(2.) The first member of the second party filed a complaint on 25-4-66 before the Sub-Inspeetor of Police of K R Nagar stating that he was in possession of survey numbers 284. 287, 288, 289 and 290 of Chandagal village alone with the other members of his party and that the first party members were disturbing his possession and that on account of that there was likelihood of breach of the peace On 13-5-66, the first party members complained that they were in possession of the lands and that the members of the other party were disturbing their possession and that on account of that, there was every likelihood of breach of the peace.

(3.) The Sub-Inspector of Police sent his report dated 23-5-66 to the Court of the First Class Magistrate, K. R. Nagar, slating that on account of the dispute in respect of the said lands between the two parties, there was likelihood of the breach of the peace and that immediate action should be taken to restrain both the parties from entering upon the said lands