SARALA BEGUM Vs. RATIKA BEGUM

JUDGEMENT

(1.) Heard the Mr. I.A. Talukdar, learned counsel for the petitioner as well as Mr. S. Chouhan, learned counsel appearing for and on behalf of the opp. Parties and Mr. A. Tiwari, learned Amicus Curiae, appointed by this Court to conduct the case for and on behalf of the opposite parties.

(2.) By filing this petition u/s.482 of the CrPC, the petitioner has challenged the order dated 23.03.2012, passed by the learned Sessions Judge, Darrang at Mangaldoi in Criminal Revision No.27(D-2)11, whereby the Court has set aside the order passed by the Court of learned ADM, Darrang at Mangaldoi in Misc. Case No.439/2010, u/s.145 CrPC.

(3.) A brief narration of facts is that the present petitioner filed a petition before the learned ADM, Darrang at Mangaldoi, u/s.145/146 CrPC, claiming that she is in lawful possession of the disputed land mentioned in the petition by way of inheritance after the death of her husband. But on 16.07.2010, 03.08.2010 and 05.08.2010, the opposite parties tried to dispossess the petitioner from the said land but due to intervention of the family members and local people, the opposite parties were not able to dispossess the petitioner.