MAHMUD Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application under sections 397, 401 read with section 482 of the Code of Criminal Procedure against the Order dated 23rd December, 2010 passed by the learned S. D. E. M(s) Berhampore, Murshidabad, in Case No. 4170 of 2010 under section 144(2) of the Code of Criminal Procedure.

(2.) It is submitted by the learned Counsel for the petitioner that the petitioner herein is the owner of the property and the entry in the R. S. R. O. R. stands in the name of Sk Shamsul Huda, the father of the petitioner.

(3.) It is further submitted that the petitioner Mahmud earlier filed an application under section 144(2) of the Code of Criminal Procedure against the Opposite Party No. 2, Kawsar Ali Sk and others. It is submitted that vide Order dated 29.11.2010 the learned Magistrate passed an Order for the maintenance of status quo in the disputed land for 30 days.