S.R.Bhargava, J. - (1.) All these three cases have arisen from the same proceedings under Sections 145/146 Cr.P.C. and for avoiding repetition they are being disposed of by a common Judgment.
(2.) Misc. Case is application under Section 482 Cr. P. C. parties have exchanged affidavits and have been finally heard. The criminal revisions are being disposed of at admission stage after notices to the parties, calling the lower Court record and hearing the parties.
(3.) Dispute between the parties is about a house situate in Mohalla Hai Hanj Khurd, Kannauj. On 16th April, 1990 S. D. M. Kannauj issued preliminary order under Section 145 (1) and attachment order under Section 146(1) Cr. P. C. in respect of the disputed house. Police effected attachment on 2nd June 1990. It appears that on 31st March, 1990 one Anil Kumar filed suit in the Court of Munsif, Kannauj against Ajay Kumar and six others including Jhammu Lal asserting himself to be owner in possession of the house and sought relief of permanent injunction restraining the defendants from interfering in his possession over the house. He sought temporary injunction. On 13th April, 1990 learned Munsif dismissed his application. On 20th April, 1990 there was application for withdrawal of the suit. This application was allowed. A revision was filed by Ajay Kumar and others against orders under Section 145 (1) and 146(1) Cr.P.C. on 18th April, 1990 operation of the aforesaid order dated 16.4.1990 was stayed. On 25th April, 1990 Sanjay Gupta and three others filed Original suit No. 186 of 1990 in the Court of Civil Judge, Farrukhabad against Jhammu Lal and others for permanent injunction restraining the defendants from interfering in their peaceful possession of the house. It appears that in the suit parties were directed to maintain status quo. On 29th May, 1990 the stay order passed in revision against orders under Sections 145(1) and 146 (1) was vacated. On 19th June, 1990 the said revision was dismissed as. directed against interlocutory order. Meanwhile a writ petition was filed in the High Court and in that writ petition an interim order was passed to the effect that attachment shall continue. That writ petition was dismissed as not pressed.;