VINOD MITTAL Vs. STATE OF U.P.

JUDGEMENT

(1.) This Criminal Revision is directed against an order of the Sub-Divisional Magistrate, Saharanpur, dated 11.06.2018 passed under Section 146(1) Cr.P.C. in Case no.4927 of 2016, Rakesh Goesl vs. Sunil Gaba, under Section 145 Cr.P.C. ordering, pending determination of proceedings under Section 145 Cr.P.C. between parties, attachment of land hereinafter detailed, to be effected by the Station Officer, Police Station Rampur Maniharan, Saharanpur with a direction to keep the same under attachment till such time that the question of title or possession is decided by a decree or order of a court of competent jurisdiction.

(2.) Heard Sri B.K. Srivastava, Sr. Advocate assisted by Sri Dhiraj Srivastava, learned counsel appearing on behalf of the revisionist, Sri Satish Trivedi, Senior Advocate assisted by Sri Manish Dev Srivastava, learned counsel appearing on behalf of respondent no.4. and Sri Indrajeet Singh Yadav, learned AGA along with Sri Avaneesh Shukla appearing on behalf of the State.

(3.) The dispute giving rise to the instant revision involves lands comprising Khasra nos.592, 593, 599, 601, 602 and 614 of Village Chidhbana, Pargana, Tehsil and District Saharanpur and Khasra nos.86 and 87, of Village Chunehati Gada, Pargana, Tehsil and District Saharanpur, that are hereinafter referred to as the 'property in dispute'.