RANJIT SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS Cr. Revision has been filed against the order dated 12.9.2005 passed by S.D.M. Sadar, Patna in Case No. 588/ M/05 thereby the proceeding initiated under Section 144 Cr.P.C. has been converted into Section 145 Cr.P.C.

(2.) HEARD learned counsel for both the parties. It is submitted on behalf of the petitioner that initiation of proceedings under Section 145 Cr.P.C. is wholly illegal and bad in law. There is no dispute with regard to possession of any piece of land. The dispute is with regard to opening of windows etc. on the side of opposite party 'shouse.

(3.) IT is further submitted that the right claimed by opposite party is a civil right for which he can approach the civil court under appropriate suit for redressal of his grievance. No proceeding under Section 145 Cr.P.C. or 147 Cr.P.C. can be drawn up for grant of alleged relief.