SATNAM SINGH Vs. SUB DIVISIONAL MAGISTRATE

JUDGEMENT

(1.) The challenge in the proposed Criminal Revision is to an order dtd. 20/9/2023, passed by learned Sub-Divisional Magistrate, Ramnagar, District Nainital in Case No. 11/01 of 2023 under Sec. 133(1) of the Code of Criminal Procedure, 1973.

(2.) Heard Mr. Bhupesh Kandpal, learned counsel for the revisionist and Mrs. Manisha Rana Singh, learned A.G.A. for the State.

(3.) Mr. Bhupesh Kandpal, Advocate, submits that the property-in-dispute, situated in Khata No. 24, Khasra No. 101/5 admeasuring 0.4100 hectare, was purchased by the revisionist vide sale-deed dtd. 9/8/2019 and his name has already been mutated in the revenue record.