SULEKH CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE instant criminal revision petition has been filed against the order dated 4.4.2013 passed by learned Sub Division Magistrate, Safidon, as modified in revision by learned Additional Sessions Judge vide order dated 21.5.2013 whereby the calendra filed by the police under Section 145 Cr.P.C. has been accepted and the total joint land of parties and other co -sharers has been attached under Section 145 Cr.P.C. and SHO, Police Station Pilukhera has been appointed as receiver. Heard.

(2.) LEARNED counsel for the petitioners contends that they have purchased land measuring 9 kanal 9 marla bearing rectangle No.73 khasra No.24/1. Learned counsel for the petitioners further contends that they have possession over this specific khasra number. Learned counsel for the petitioners contends that the fact regarding possession of this particular khasra number is mentioned in the sale deed. However, learned counsel for the petitioners has failed to show any revenue record, including khasra girdawri wherefrom the exclusive possession of the petitioners could be determined. Learned counsel for the petitioners further contends that this is a joint land total measuring 173 kanal 18 marlas out of which, specific khasra number has been sold to the petitioners.

(3.) PETITIONERS have stepped into the shoes of co -sharer by way of purchase thereafter they have failed to show that they are in exclusive possession of specific khasra number. Sections 145 Cr.P.C. reads as under: -