MOHD. RAFIQ Vs. MOHD. YOUNIS

JUDGEMENT

(1.) The petition is filed under Article 227 of Constitution of India against order dtd. 26/3/2022, passed by the Court of the learned Principal Sessions Judge, Poonch, in the Revision Petition filed by the respondents herein against the order dtd. 11/2/2022 passed by the learned Tehsildar (Executive Magistrate 1 st Class) Mendhar. The learned counsel for the petitioner has argued that the order impugned in the present petition is without jurisdiction and, therefore, the court is required to exercise its supervisory jurisdiction in the case in hand.

(2.) Heard learned counsel for the petitioner.

(3.) The revisional court by way of interim order has kept the order passed by the Tehsildar in abeyance till the objections are filed. In the proceedings initiated under Sec. 145 CrPC by the petitioner herein the Tehsildar while passing the preliminary order had attached property in dispute and also placed the same on the supuradnama of SHO Police Station, Gursai.