SRI BHAGWAT LAL Vs. BACHU PANDEY

JUDGEMENT

(1.) THIS is an application against an order under Section 144, Criminal P.C., passed by the Sub-Divisional Officer of Bhabua on 3 August 1939. The original notice under Section 144 was issued on 29 June 1939. Therefore the order under Section 144 spent it-self after sixty days from the date of the original notice; so the order complained against is no longer in force and therefore it is not necessary for me to set it aside. But the real grievance of Mr. Kedar Nath is that there are certain observations in the order which amount to a declaration of possession in favour of the opposite party who happens to be the first party, the petitioner being the second party. It is well known that any expression of opinion on the question of possession in favour of one party or the other under Section 144, Criminal P.C., is not of a permanent nature. Such an order is passed in summary proceedings and cannot affect the real rights of the parties on the question of possession. With these remarks the rule is discharged.