KASHINATH SAHU Vs. DANDASI KHATAI AND 2 ORS.

JUDGEMENT

(1.) THE member of the 1st party in a proceeding under Section 145, Code of Criminal Procedure has challenged the order of the learned Magistrate dated 9 -12 -1975 in which the subject -matter of the dispute has been kept under attachment and parties have been referred to civil Court.

(2.) THE short facts giving rise to the present application may briefly be stated thus: On 24 -8 -1974 the Sub -Divisional Magistrate, Chatrapur passed a preliminary order in respect of the proceeding under Section 145, Code of Criminal Procedure referred to above which runs thus:

(3.) FOR the reasons given above, I do not find any merit in this revision which is accordingly dismissed.