BABLOO SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for the State and learned counsel for the opposite party.

(2.) The present criminal revision application has been filed on behalf of the petitioners for setting aside the order dtd. 18/11/2016 passed by the S.D.M., Bikramganj, District- Rohtas in Case No. 593 of 2016 by which the Court of S.D.M., Bikramganj, District- Rohtas have converted the proceedings under Sec. 144 of Cr.P.C. into Sec. 145 of Cr.P.C.

(3.) Counsel for the petitioners submit that the said order is bad in law, due to the reason that for the land in dispute, there is already a title suit pending, bearing Title Suit No. 223 of 2016 which was filed on 23/9/2016 i.e. prior to decision of the case dtd. 18/11/2016.