KALPANA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD both sides at length.

(2.) THE present revision petition has been preferred against the order dated 15-12-2004 by which the disputed plot described in the impugned order has been attached under Section 146 (1) Cr. P. C. in connection with Cr. Miscellaneous Case No. 489 of 2003.

(3.) BRIEF facts leading to this revision petition are that the Officer-in-Charge, deoghar Town Police Station reported to the s. D. M. , Deoghar in non-cognizable offence case No. 24 of 2003 that Town Plot No. 818 out of J. B. No. 109/3271, Holding No. 395 situated in Mauza Shyamganj, Mohalla-Caster Town, Deoghar having an area of 18 katha 19 Ganda has become a subject-matter of dispute between the present parties and there was serious apprehension of breach of peace.