(1.) The present revision petition has been filed under Section 482 Cr.P.C. for quashing of proceedings initiated under Section 145 Cr.P.C. by Sub Divisional Magistrate, Kaithal on the recommendation of Station House Officer, Police Station Titram, District Kaithal and also for quashing of order dated 27.08.2012 passed by respondent No.2 under Section 146 Cr.P.C.
(2.) Briefly, the facts of the case as mentioned by the petitioner are that the land measuring 140 kanals 1 marla is coparcenary ancestral property of petitioner and private respondents.
(3.) The father of petitioner being karta had been managing the property as he had inherited the same from his forefather. Respondents-Dalel Singh and Jarnail Singh got sale deed executed in their favour which, was challenged by the petitioner and his sister by way of filing three different civil suits. It is the case of the petitioner that he has been in possession of the suit land in dispute whereas the contesting respondents never remained in possession. A suit was filed by the petitioner for restraining respondents from alienating and interfering in their possession wherein order of status quo regarding possession and alienation was also passed on 12.06.2012 in all three suits, which are still pending.
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