RAM NARAM SHARMA Vs. MAHESH NARAIN SHARMA

JUDGEMENT

(1.) The present petition under Section 482 of the Code. of Criminal Procedure is for quashing proceedings under Section 145 of the Code of Criminal Procedure 1973 (herein after referred to as New Code) pending since November, 1977, in the Court of Sub Divisional Magistrate (Kotwali), Delhi.

(2.) The dispute is with respect to the possession of a room, known as Baithak of property No. 2354-55 situated in Gali Dharampura, Delhi. Separate Municipal No. of that baithak is 2353.

(3.) Ram Narain Sharma, petitioner married thrice. Respondent No. 1, Mahesh Narain, is son through first wife of the petitioner. The petitioner is living with his present wife and children from the wife in a house at Krishna Nagar, Near Shahdara.