MANGILAL Vs. BANGMAL

JUDGEMENT

(1.) This revision petition is directed against the order dt. 9-1-1986 passed by the 1st Additional Sessions Judge, Shajapur whereby setting aside the order passed by the learned Sub-Divisional Magistrate, Sarangpur he has ordered that the proceedings under S. 145 of the Criminal Procedure Code, 1974 (for short 'the Code') be dropped.

(2.) Circumstances giving rise to the revision petition are these. On information laid before him that a dispute relating to the possession of the house property situate at Sarangpur, between one Chandmal and the present non-applicant 1 Bagmal likely to cause a breach of peace exists, the learned Sub-Divisional Magistrate initiated proceedings under S. 145 of the Code and passed a preliminary order under sub-sec. (1) thereof on 12-10-83.

(3.) The present petitioner Mangilal is the successor in title of the said Chandmal.