RAJO PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr.Poddar Suresh Gandhi, learned counsel for the petitioner and Mr. Pushkar Narain Shahi, learned Senior Counsel for the opposite party no. 2 assisted by Mr. Waliur Rahman.

(2.) Petitioner in this case is aggrieved by and dissatisfied with the order of Sub-Divisional Magistrate, Teghra in Case No. 826M of 2017 passed under Sec. 146 (1) Cr.P.C. and the order dtd. 4/2/2021 passed by learned Sessions Judge, Begusarai in Cr. Revision No. 90 of 2020 whereby the Criminal Revision has been held not maintainable.

(3.) Learned counsel for the petitioner submits that the petitioner owned and possessed the land of Mauza-Nonepur, Tauzi No. 973, Khata no. 65, Khesra no. 1312, area 7 bighas, 06 Kattha, 14 dhurs of land. He is claiming being the descendant of recorded tenant Bhikhari, son of Birju.