ISHRAT ALI KHAN Vs. CHOTTI BEGAM

JUDGEMENT

(1.) THIS petition has been filed under section 482 Cr.P.C. for quashing the order passed by S,D.M. Kashipur dated 3.7.1985 in case no. 1 of 1983 under sections 145, 146 Cr.P.C. and also the judgment passed by 2nd Additional Sessions Judge. Nainital dated 13.8.1986 in Criminal Revision No. 102 of 1985.

(2.) BRIEF facts of the case are that the police station Jaspur submitted the report before the S.D.M. Kashipur who on the basis of that report passed an order under section 146 Cr.P.C. Both the parties adduced their evidence before the S.D.M. Kashipur who ultimately came to the conclusion that the opposite party Chotti Begam is in possession of the accommodation two months prior from the date of attachment.

(3.) THE applicant/petitioner Ishrat Ali Khan preferred the revision against the order passed by the S.D.M.. Kashipur 3.7.1985 and the 2nd Additional Sessions Judge, Nainital upheld the order passed by the S.D.M. Kashipur, thereby dismissed the revision vide judgment and order dated 13.8.1986.