ANIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Surendra Kumar Singh, learned senior Advocate for the petitioner and Mr. Shabbir Ahmad, learned Advocate for Opposite Party No. 2.

(2.) The petitioner has challenged the order dated 28.04.2014 passed by the learned Sub-divisional Magistrate, Sherghati, Gaya in Miscellaneous Case No. 233 of 2013, whereby the entire plot of land of 1.90 acres, claimed to have been purchased by the petitioner, has been attached and a receiver has been appointed.

(3.) From the records, it appears that a proceeding under Section 144 Cr.P.C. was initiated at the instance of Opposite Party No. 2 who claims to have purchased 26.5 decimals of land from one Zahida Khatoon on 21.02.2012.