I.S. Mathur, J. - (1.) This revision is directed against the order dated 8.8.1994, passed by the IV Additional Sessions Judge, Jalaun at Orai allowing the revision against the order of the Sub-Divisional Magistrate, Jalaun dated 1.3.1994 and 30.4.1994 in proceedings under Section 145 Criminal Procedure Code.
(2.) An application dated 1.3.1994 was moved by the revisionist before the Sub-Divisional Magistrate for drawing proceedings under Section 145 (1) Criminal Procedure Code in respect of plot Nos. 175 and 182 Khata No. 7, Mauja Sonra claiming that the petitioner was the owner of the property in question and that the opposite parties were trying to harvest the crop sown by the petitioner forcibly which may result in breach of peace. On 1.3.1994, the learned Magistrate directed the S.H.O. concerned to report within one week and to ensure maintenance of status quo in the meanwhile. It was also directed that he shall ensure maintenance of peace. The S.H.O. submitted a report dated 1.3.1994 that there was apprehension of breach of peace in regard to the field and the crop has been given in the custody of one Ram Kumar with the consent of the parties. On this report, the learned Magistrate passed an order dated 30.4.1994 directing the parties to produce their evidence in regard to the 'ownership' of the disputed crop. This order was then challenged in revision and the revisional court has passed the order as already indicated above.
(3.) I have heard learned counsel for the parties and have gone through the record and, in my opinion, this revision has no force and must be dismissed.;