RAMJEE PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel tor the petitioners and the opposite party no. 2.

(2.) THIS application has been filed by the petitioners for quashing the order dated 26.8.2004 passed in Cr. Rev. No. 883 of 2000 by Addl. Sessions Judge, VIII, Patna by which he has set aside the order dated 30.10.2000 passed by the Executive Magistrate, Sadar, Patna in Case No. 1310(M)/ 79. in a proceeding under Sec.145 Cr.P.C. by which he has declared the possession of the opposite party no. 2 with respect to the disputed land.

(3.) COUNSEL for the opposite party no. 2 has stated that the Executive Magistrate has declared the possession ignoring some material evidence as such the revisional court has interfered with the matter.