SUNAKAR ROUT Vs. ASHOKA KUMAR MOHAPATRA

JUDGEMENT

(1.) Heard.

(2.) This application u/S. 482, Cr.P.C. is disposed of at the stage of hearing on admission with the active participation of both the parties.

(3.) The undisputed fact is that petitioners are the second party members and the opposite party is the first party member in Criminal Misc. Case No. 294 of 1995 of the Court of Executive Magistrate, Kendrapara, and that the said proceeding was initially initiated u/S, 144, Cr.P.C. but subsequently converted to a proceeding u/S. 145, Cr. P. C. and was disposed of on 6-4-2000 restraining the second party members to enter into the case land till the competent Court of jurisdiction (the Civil Court) passes suitable orders on the claim of the parties. As stated at the Bar, both the parties have filed their written statements and some of the witnesses were also examined during the course of enquiry.