HARIBANSH NARAYAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and, the learned counsel appearing on behalf of opposite party No. 2 as also the counsel for the State.

(2.) The petitioner assails the order dated 11.11.2003 passed by learned Sessions Judge, Vaishali in Criminal Revision No. 324 of 2003 by which the revision application challenging initiation of 145, Cr PC proceeding was rejected.

(3.) The learned counsel for the petitioner contends that the petitioner purchased the land, in question, by a sale deed from the father of opposite party No. 2 in 1953. After the death of the father of opposite party No. 2, the present proceeding appeared to have been initiated under Section 144, Cr PC by opposite party No. 2 which was ultimately converted into 145, Cr PC.