- (1.) B. P. Singh, J. Abdul Gafoor and others have filed this application for revision against the order dated 19-6-1989 passed by learned Sessions Judge, Mirzapur in Criminal Revision No. 72 of 1988 (Taufil Ahmad and another v, Abdul Gafoor and others),
(2.) A processing under Section 145, Cr. P. C. in respect of plot No 279/1 was pending in the Court of City Magistrate, Mirzapur. Satisfied on the police report dated 8th April, 1986 that there was apprehension of breach of peace In respect of plot No. 279/1, the City Magistrate passed a preliminary order on 7-6- 1986 attaching the plot in question. Both the contesting parties were called upon to file written statements Abdul Gafoor and others, the first party, filed a written statement and claimed that a suit was already pending in the Civil Courts in which parties were directed to maintain status quo and that the first party was in possession over the disputed plot. Tufail Ahmad and Mohd. Jamin, the second party, filed the written statement and contended that the then Zamindar of the plot in question had executed a lease in favour of one Raj Karan on 13-2-1957 and that the said Raj Karan had transferred the plot in question in favour of Smt. Madiaa Bibi and Smt. Parvin Dhanjum, wives of Tufail Ahmad and Mohd. Jamin. Their claim was that they were in exclusive possession over the disputed plot from 6-9-1985, the date on which the sale-deed was executed by Raj Karan in favour of their wives.
(3.) BEFORE the learned City Magistrate an application for dropping the proceedings was moved by Abdul Gafoor and others on 22-12-1987. Copies of the plaint of revenue court and other paper were also filed. Learned City Magistrate did not decide the application for dropping the proceedings and hold that he would dispose of this application along with the whole cases. Aggrieved by the order dated 18-8-1986, the second party Tufail Ahmad and another went in revision. The revision application was allowed by the learned Sessions Judge, Mirzapur and the proceedings under Section 145, Cr. P. C. were dropped. Aggrieved by the order of the learned Sessions Judge, Abdul Gafoor and others have come in revision.;