ABHISEKH SIHAG Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of present petition filed under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the petitioners have challenged the order dtd. 1/12/2021, passed by the learned Additional Sessions Judge, Churu (hereinafter referred to as "the Revisional Court"), whereby the revision petition against the order dtd. 22/1/2021, passed by the Sub Divisional Magistrate, Churu (hereinafter referred to as "the trial Court") has been rejected as not maintainable.

(2.) The facts appertain for the present purposes are that the Station House Officer, Kotwali Churu filed an application under Sec. 145 of the Code of Criminal Procedure before the trial Court and prayed that the appropriate order for ensuring peace and harmony be passed and the property being land admeasuring 30X107 feet in Ward No.34, Gandhi Colony, Churu be attached and receiver be appointed.

(3.) The learned trial Court vide its order dtd. 22/1/2021 finding the apprehension of the Station House Officer, Kotwali to be prima-facie correct, attached the disputed plot and appointed the Station House Officer concerned to be the receiver of the subject property in order to ensure peace and harmony.