MANZOORAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By means of this petition under section 482 of the Code of Criminal Procedure (for short the Code) the petitioner Mst. Manzooran has challenged the validity of proceedings taken by the Sub-divisional Magistrate, Maler-kotla, under sections 145 and 146 of the Code.

(2.) Admittedly regarding the disputed land respondent No. 3, Ziledar Khan, filed a civil suit against the petitioner and other claiming permanent injunction restraining the defendants from interfering in his possession. During the suit proceedings the trial Court passed an order of maintenance of status quo regarding possession. The suit is still pending.

(3.) On a complaint of respondent No. 2, Mst. Salamat, proceedings under section 145 of the Code were initiated by the Sub-divisional Magistrate, Maler-kotla, vide an order dated September 10, 1985 (Annexure P. 7). Subsequently, the Magistrate passed an order under Section 146 of the Code on October 4, 1985 (Annexure P. 9), whereby a Receiver was appointed to take possession of the disputed land.