LRS OF RATANLAL Vs. LRS OF BHEEM RAJ

JUDGEMENT

(1.) This revision petition was filed by respondent Ratanlal s/o Kishan being aggrieved of the order passed by learned Sub-Divisional Magistrate Sirohi in Criminal Case No. 7/92 filed by complainant Bheem Raj s/o Amarchand under Section 145 CrPC.

(2.) By the impugned order dated 7.10.2003, the learned SDO found that property in question was purchased by a registered sale deed by Bhem Raj from one Achuki Devi and Mohanlal on 11.6.1992 and since respondent Ratanlal tried to encroach on the said property by putting some stone patties, cabin and bags of coal and there was danger of breach of peace between the parties on account of the said encroachment therefore, allowing application under Section 145 CrPC, the learned SDO directed that respondent Ratanlal may remove his encroachment, from the said plot of land and the possession of the same may be handed over to applicant Bheem Raj.

(3.) Being aggrieved by the said order, respondent Ratanlal approached this Court by way of present revision petition and by the ex parte order dated 3.11.2003 while admitting the revision petition, a Coordinate Bench of this Court granted status quo with respect to the subject properly.