UMESH YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioners are aggrieved of the order dtd. 2/9/2016 passed in Criminal Revision No.88 of 2015.

(2.) The petitioners were the opposite parties in the proceedings under sec. 144 of the Code of Criminal Procedure (in short, CrPC) which was registered as Case No.102 of 2015.

(3.) By an order dtd. 13/5/2015 the learned Sub-Divisional Magistrate, Bagodar-Sariya (Giridih) has held that the stand taken by the opposite parties that the land in dispute belongs to their maternal ancestors has got substance. The learned Magistrate has also held that the documents filed by the opposite parties such as kewala and rent-receipt further substantiate their claim.