ATA MOHAMMAD Vs. TULLI ALIAS NAIYAMATULLAH

JUDGEMENT

(1.) This revision is directed against order dated 3 1.12.1982 recorded by Sri Shushil Kumar, learned Sub-Divisional Magistrate Bindki, district Fatehpur in Case No. 30 of 1981 under Section 14.5 of Code of Cri. Projecting the case of revisionist and releasing the attached crop and holding in favour of Tulli opposite party.

(2.) These proceedings were initiated on the application by the revisionist under section 145 Criminal Procedure Code with the allegation that he got plot No. 714 area 14 bighas 10 bighas of village Gaura and plot No. 56 area 1 bigha, 4 bighas and 15 bighas is of village. Gopalpur from his maternal grand-father Ghasitey and was in possession thereof. Opposite parties, about ten in number, were unruly and disturbed his possession and there was apprehension of breach of peace.

(3.) The revisionist was surrounded on 16. 12.1980 by opposite parties who had to save his life with difficulty. Opposite parties wanted to forcibly cut away his crop.