BINDO SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) THIS application under Sec. 482, Cr.P.C. has been filed to quash the order dated 5.3.2006 passed by 3rd Addl. Sessions Judge, Saharsa in Cr. Revision No. 61 of 2004 thereby and thereunder the learned Additional Sessions Judge confirmed the order dated 13.1.2004 passed by S.D.M., Saharsa in Misc. Case No. 606 of 2003. Through above order, the learned S.D.M. converted a proceeding under Sec. 144 Cr.P.C. into a proceeding under Sec. 145 Cr.P.C. over a piece of land bearing Plot No. 198 under Khata No. 132 situated in village Baijnath Patti, P.S. Saharsa, District Saharsa.

(3.) THIS fact has not been denied by the learned counsel for the opposite party no. 2.