RANVEER SINGH Vs. HUKUM SINGH

JUDGEMENT

(1.) THIS petition under section 482 CrPC is filed against the revisional order passed by Additional Sessions Judge, Karera District Shivpuri. Interim order for attachment of property was passed by the Sub -Divisional Magistrate, Karera. Sub -Divisional Magistrate found that there was likelihood of breach of peace and directed the attachment of property and delivery of property in possession of the respondents. Order was challenged before the revisional Court. Revisional Court affirmed the order. Only argument raised before the revisional Court was that since petitioners are in possession, therefore, there was no question of delivery of property in possession of third party.

(2.) SINCE finding has been recorded regarding breach of peace, the order cannot be interfered with.