NAVRATAN DUBEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Mr. Bhola Nath Ojha, learned counsel for the State, Mr. Shailendra Kumar Tiwari, learned counsel for opposite party nos. 2 and 3 and Mr. Rahul Kumar Singh, learned counsel for opposite party no.10.

(2.) This petition has been filed for quashing the order dtd. 26/8/2014 passed by the learned Additional Sessions Judge-II, Garhwa in Cr. Revision No.96/2013 affirming the order dtd. 19/9/2013 passed by the learned Sub-Divisional Magistrate, Garhwa in Misc. Case No.18/2009 holding that the disputed land is a pathway and direction has been issued to remove obstruction on the application filed by the private opposite parties under Sec. 147 Cr.P.C.

(3.) The order dtd. 19/9/2013 passed by the learned Sub-Divisional Magistrate, Garhwa was challenged by the petitioners in Cr. Revision No.96 of 2013 and vide judgment dtd. 26/8/2014, the learned Additional Sessions Judge-II, Garhwa has rejected the said criminal revision application preferred by the petitioners and affirmed the order passed by the learned Sub-Divisional Magistrate, Garhwa and, thereafter, the present case has been filed.