M CCHIKKA RAMAIAH AND Vs. APPAIAH

JUDGEMENT

(1.) The petitioners have challenged the correctness of the order passed by the learned Special First Class Magistrate, Ramanagaram, in Criminal Mis. Case No. 1 of 1958.

(2.) The facts of the case are as follows :

(3.) The police of Thippagondanahalli, Magadi Taluk, moved the learned Special First Class Magistrate, Ramanagaram, in Crime No. 44/57 to take action under Section 145, Cr. P. C. The learned Magistrate issued the necessary preliminary order. In view of the emergency he took action under Section 145(4), Cr. P. C., and attached the property in dispute with the standing crops. He directed the Amildar of Magadi Taluk to he in charge of the attached property and he also directed him to sell the standing crops by public auction. The Amildar reported on 15-1-1958 as follows :