SUPRIYA SEN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioners.

(2.) This application has been filed for quashing of the order dated 05.06.2012 passed in Misc. Case No.M 954 of 2012 whereby and whereunder Sub Divisional Magistrate, Sadar Ranchi initiated a proceeding under Section 147 Cr.P.C. over a peace of land measuring 8' (length) x 36' (width) of Khata No.186, appertaining to Plot No.943 situated a Shukla Colony, Hinoo, Ranchi.

(3.) It appears that the Opp. Party Nos. 3 and 4 filed an application for initiating a proceeding under Section 147 Cr.P.C. over a piece of land measuring 8 feet in length x 36 feet in width on the allegation that said land has been encroached by these petitioners.