CH PRASANA KUMAR PATRO Vs. SUBDIVISIONAL MAGISTRATE

JUDGEMENT

(1.) A proceeding Under Section 133 of the Code of Criminal Procedure. 1973 (in short, the 'Code') was initiated nearly a decade ago where two neighbors are involved.

(2.) BACKGROUND facts sans unnecessary details are as follows :

(3.) SECTION 133 so far as it is relevant for our purpose reads as follows :