BABUA SINGH Vs. ANGNU KEWAT

JUDGEMENT

(1.) UNDER Section 435, Clause (3), I am precluded from interfering in revision in a matter under Section 145, Criminal Procedure Code. It is, however, contended that this is not a proceeding contemplated by that section, because it is aid that there is no finding that there was any likelihood of a breach of the peace. It is true that there is no finding directed to this fact, but the notice shows that the Magistrate was satisfied that there was a serious dispute between the parties and, in consequence, ha issued the notice, and in the judgment it appears that there is a quarrel between the parties with reference to the possession of several plots of land. I cannot say that this is not a proceeding contemplated by Section 145, Criminal Procedure Code, I, therefore, cannot interfere. The application is rejected.