OM PRAKASH-VII,J. - (1.) Present Criminal Revision has been filed with the prayer to allow the revision and to set aside the order dated 28.02.2017 by the court of Additional City Magistrate-III, Agra in case no. 1 of 2016 (Computer Case No. 201601108415) (State Vs. Bhupendra Singh and another), under Sections 145, 146 Cr.P.C., Police Station Jagdishpura, district Agra and subsequent seizure memo dated 12.04.2017 of Station House Officer Police Station Jagdishpura, Agra. Further prayer has been made to direct the opposite party no. 2 to open the seal of the residential house of the revisionist and permit him to live therein peacefully.
(2.) Application U/S 482 Cr.P.C. has been filed with the prayer to quash the impugned order dated 28.02.2017 passed by the court of Additional City Magistrate-III, Agra in case no. 1 of 2016 (Computer Case No. 201601108415) State Vs. Bhupendra Singh and another, under Section 145 Cr.P.C., Police Station Jagdishpura, district Agra. Further prayer has been made to stay the effect and operation of the impugned order passed in the aforesaid case with the direction to the appropriate authority not to dispossess the applicant from his dwelling/disputed property and allow him to stay peacefully.
(3.) Although both the matters are listed under the heading "For orders" but on the request of learned counsel appearing for the parties matters are being decided finally at this stage itself.;