DHARAM SINGH Vs. FERAN SINGH

JUDGEMENT

(1.) THE inherent powers of this Court under Section 482 of the Code of Criminal Procedure are sought to be invoked for setting aside Annexures P/1 and P/2. Annexure P/1 is the order passed in criminal revision affirming the order (vide P/2) of the Executing Magistrate passed as an interim measure directing maintenance of status quo in regard to possession till the Executing Magistrate adjudicates the question of possession between the rival parties.

(2.) FROM perusal of the orders impugned, it does not appear that any of the Courts below have out -stepped their jurisdictional purviews and that any injustice for miscarriage of justice has occasioned.

(3.) MOREOVER , the basic order under challenge passed by the Executing Magistrate is of interim nature, which is subject to final order, which according to the learned counsel for petitioner has not yet been passed.