PRITAM KUMAR SAHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed for quashing the order dtd. 7/4/2022 passed in Criminal Revision No.20/2021 by the learned Additional Sessions Judge-II, Rajmahal, whereby, the order dtd. 13/3/2021 passed by the learned Sub Divisional Magistrate, Rajmahal in Crl. Misc. Case No.15/2021 has been set aside.

(2.) Mr. Sameer Saurabh, learned counsel for the petitioner submits that the learned Sub Divisional Magistrate, Rajmahal has held possession in favour of the petitioner vide order dtd. 13/3/2021. He further submits that criminal revision was preferred by opposite party no.2 on 9/4/2021 and vide order dtd. 7/4/2022, learned Additional Sessions Judge-II, Rajmahal has set aside the order under Sec. 144 Cr.P.C. passed by the learned Sub Divisional Magistrate, Rajmahal.

(3.) Ms. Nehala Sharmin, learned counsel for the State submits that any order passed under Sec. 144 Cr.P.C. has force for 60 days only and vide order dtd. 7/4/2022, the learned revisional court has allowed the revision petition.