- (1.) Leave granted.
(2.) This appeal arises out of the order passed by the Patna High Court on 5.1.2007 quashing the order dated 6.1.2006 passed by the Additional Sessions Judge-cum-Fast Track Court No.5, Khagaria, in Criminal Revision No.74/2003, confirming the order dated 2.5.2003 passed by the Sub-Divisional Magistrate, Khagaria, in Misc. Case No.20(M)2/97 directing restoration of possession of the land in dispute to the respondent herein.
(3.) The predecessor-in-interest of the appellants herein, one Dayanand Prasad, filed an application under Section 145 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') being Case No.455(M)/86, inter alia, for restoration of possession in plot No.3580 under Khata No.725 measuring 14 katha 4 dhurs on the ground that he had been forcibly dispossessed therefrom by the Respondent No.l herein within two months of such petition being filed.;