JALBAR MIYA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the State.

(2.) The present application has been filed for quashing the order dtd. 23/1/2021 passed by the learned SDM Marhowrah Saran in Trial No. 01 of 2021 and order dtd. 6/3/2021 passed by the learned Sessions Judge Saran at Chapra in Cr. Rev. No. 17 of 2021.

(3.) The brief facts of the present case is that the learned Court below on the basis of the report of the SHO of the Marhowrah P.S., satisfied that there is apprehension of breach of peace between the parties in respect of land in question being Khata No. 170, Survey No. 1001 measuring an area 1/4/15 dhur situated in Mauja Sundar circle Masarakh, District- Saran.