SHIV SHANKAR Vs. PRABHU LAL

JUDGEMENT

(1.) Heard learned counsel for the petitioner. In this revision petition, the order of learned Judge, Scheduled Casts/Scheduled Tribe (Prevention of Atrocities) Court, Kota in Criminal Revision No. 35/91, is being challenged. Learned special Judge quashed the proceedings under section 145 Crimial P.C. on the ground revenue litigations are going on between the parties, and some orders have been passed by the Revenue Appellate Authority and the Board of Revenue. Though these facts are not disputed by the learned counsel for the petitioner, but his contention is that no order has been passed by the court with regard to the sale proceeds, which are lying deposited with the Receiver. Whenever proceedings under section 145 Crimial P.C. are quashed and if land has been taken in possession by the Receiver, the law is clear that land as well as sale proceeds shall be returned to the party from whose possession the land was taken. The sale-proceeds, if any, in the instant case shall be dealt with accordingly.

(2.) The revision petition stands disposed of as indicated above.