DHARAMPAL Vs. STATE OF DELHI

JUDGEMENT

(1.) PRESENT petition has been filed under Section 482 Cr.P.C. seeking quashing of order dated 02nd March, 2009 passed by the Additional Sessions Judge, Delhi in Crl. Rev.No. 45/2008. By the impugned order the Additional Sessions Judge has dismissed a revision petition challenging the order dated 09th June, 2008 passed by the Sub Divisional Magistrate (for short 'SDM'), Karol Bagh, Daryaganj, Delhi under Sections 145 and 146 Cr.P.C.

(2.) THE relevant facts of the present case are that in the year 1991 Smt. Suresh Devi inducted respondents No.3 and 4 as her tenants on the ground floor of property in dispute bearing No. 16/1121-E, Khalsa Road, Karol Bagh, New Delhi (hereinafter referred to as 'said property').

(3.) IN 2003, respondent No.3 filed a suit being Suit No. 773/2003 challenging the earlier settlement executed between respondent No.4 and Smt. Suresh Devi.