NABA GANAI Vs. IBRAHIM GANAI

JUDGEMENT

(1.) NEMO present for the parties.

(2.) DESPITE the fact that notices were issued to the parties, nobody has appeared before this court.

(3.) FROM the perusal of the records, it transpires that proceedings under Section 145 Cr.P.C. were initiated in the court of Executive Magistrate, 1st. Class regarding land measuring 4 kanals and 2 marlas under survey No. 349 situate at village Mirwani tehsil Kulgam. The land being agricultural, as such, proceedings were rightly initiated in the court of Executive Magistrate, 1st Class.