SALIMAN KHATOON Vs. STATE OF BIHAR AND ANR.

JUDGEMENT

(1.) Heard.

(2.) The petition has been filed for quashing the orders passed by the S.D.M., Chakia, district-East Champaran in Case N0.462M of 2001 (Tr.No.2 of 2003) as also the order passed by the Additional District & Sessions Judge, Fast Track Court No.2, Motihari, District-East Champaran in Cr.Revision No.12/33 of 2006 on 18.9.2008.

(3.) The learned S.D.M., Chakia passed the impugned order declaring Yogendra Sah, Opposite Party no.2 in the above case, being in possession either on the day on which the order under Section 145(1)Cr.P.C. was drawn up or two months prior to that date on the disputed area of 19 dhurs of plot no.99, Khata No.125, situated at village- Chakia Tola Ahiraulia, P.S.-Chakia, District- East Champaran. That particular order passed by the S.D.M., Chakia was affirmed by the Revsional Court in the above noted revision petition by order dated 18.9.2008.