ONKAR NATH TEWARI Vs. RAM ANJOREMISHRA AND ORS.

JUDGEMENT

(1.) This reference arises out of proceedings under Sec. 145. Code of Criminal Procedure.

(2.) The facts are as follows: -

(3.) In pursuance of this order the Station Officer attached the Administration, Management. Managing Committee, land building, appurtenances thereto, furniture, books, registers etc, etc.