DHARMSHEELA SINGH Vs. RAMASHISH SHARMA

JUDGEMENT

(1.) HEARD learned counsel for the petitioners, Opposite Party No. 1 and the State.

(2.) IN this application the petitioners have questioned the legality and validity of the order dated 28.2.2000 passed by the learned Magistrate converting a proceeding under Section 144 of the Code of Criminal Procedure to one under Section 145 of the Code of Criminal Procedure.

(3.) ADMITTEDLY thereafter both the parties filed their show cause and by the impugned order the learned Magistrate on perusal of show cause of documents came to the conclusion that "this case is of civil nature and it deserves detail enquiries under Section 145 of the Code for final settlement of the dispute." He thereafter converted the case to a proceeding under Section 145 of the Code.