SUDERSHAN KAUL Vs. STATE

JUDGEMENT

(1.) BY virtue of the order impugned in this revision petition the trial Magistrate has stayed the proceedings under section 145 Cr. P. C, pending in his court till the final disposal of the civil suit between the parties where in their respective title to the property has been agitated. On the face of it this order is interlocutory in character for it disposes of nothing. No revision lies against an interlocutory order. It is accordingly dismissed.