RAM NATH Vs. SUMER CHAND

JUDGEMENT

(1.) Facts of the case are as under :-

(2.) Proceedings under Section 145 Criminal Procedure Code were initiated by the police against Ram Nath, the petitioner in this revision and others on the application of Sumer Chand respondent as a dispute likely to induce a breach of peace existed between the parties over the possession of Kilas No. 11/19 and 22 and 16/10 and 1/1 situate in village Saidpura Police Station Sadar Karnal, District Karnal, because both the parties were claiming the fields in dispute to be under their possession.

(3.) Sumer Chand respondent produced his own affidavit as also affidavits of Telu Ram, Ram Chand, Sukha Singh Mansa Ram and Kala Ram to the effect that THE PROPERTY IN DISPUTE WAS UNDER HIS POSSESSION. Ram Nath petitioner also produced the evidence by way of his own affidavit and of Bishan Singh, Lal Chand, Lashkar Singh, Phoola, Sardara Singh. Sawaran, Kahdhara Singh, Singhram, Om Parkash, Gurbux Singh, Virsa Singh, Bhartu Raj Karan, Girdhari Lal and Randhir Singh who had denied the claim of Sumer Chand and stated that Ram Nath etc. were in possession of the land in dispute.