SATYA PRAKASH Vs. STATE OF U P

JUDGEMENT

(1.) The Pradhan of the village moved an application under Section 133, Cr. P. C. complaining that the opposite parties had obstructed the public way. The opposite parties filed an objection. The S. D M. summon ed one allotment register and ultimately found that the land was allotted to the opposite party and it did not create any obstruction in the Public way. So he dropped the proceedings under Section 133, Cr. P. C. The applicant went in revision to the Sessions Court and revision was dismissed Then Pradhan has filed this application under Section 482, Cr. P. C, The grievance of the Pradhan that has been pressed before this Court is that the order was passed on his back. It does not appear from his affidavit that he did not have any information of the date. Moreover, from seeing the proceedings there does not appear to have been any abuse of the process of the Court or likelihood of any irreparable loss to the applicant. So it is not considered proper to interfere in this case under Section 482, Cr. P. C. The application is dismissed. W. P. dismissed. .