- (1.) The present revision has been filed against order dated 12.4.2010 passed by the S.D.M, Bansi, district Siddharth Nagar in Case No. 40 of 2010, Shakuntala Devi v. Vikas under section 145 Cr. P.C., police station Golhaura, Siddharth Nagar by which proceeding under section 145 Cr.P.C. was dropped.
(2.) Admitted case of the parties are that owner of the disputed plot were Chandrika and Dropadi who had sold the said plot to Vikas (present Respondent No. 2) by a registered sale deed dated 16.8.2008. It is also admitted that till now no other sale deed regarding said plot had been executed in favour of the revisionist or any other person.
(3.) Shakuntala Devi (present revisionist) had moved an application in court below with averment that owners of said plot, Chandrika and Dropadi, had handed over possession of such plot for cultivation and Batai, and had promised to execute sale-deed of the same in her favour after receiving some advance consideration for proposed sale deed. But they had not executed sale deed. She is still in possession of said plot and opposite party Vikas is attempting to interfere in his peaceful possession and therefore proceeding under section 145 Cr.P.C. Should be initiated.;