PARSURAM SAHA Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) Heard learned, counsel for the parties.

(2.) This is an application under Sec. 482 of the Code of Criminal Procedure for quashing the order dated 16.4.2002 passed by the learned Sessions Judge, Pakur in Cr. Revision No. 73 of 2000/25/2001.

(3.) The case of the parties in brief is that the first party -petitioner filed an application before the Sub -Divisional Magistrate, Pakur, being Cr. Misc. No. 178/2000 requesting therein to initiate a proceeding under Sec. 144, Cr PC with regard to lands in dispute and a proceeding under Sec. 144, Cr PC was initiated and later on the proceeding was converted into a proceeding under Sec. 145, Cr PC. The second party -opposite party went in revision against the order of conversion from a proceeding under Ss. 144 to 145, Cr PC and learned Sessions Judge, in revision, allowed the revision and set aside the order of conversion of the proceeding from Ss. 144 to 145, Cr PC and against that order the petitioner -first party has filed this application.