ABHAI KUMAR,J. - (1.) Heard learned counsel for the revisionist, learned counsel for the opposite party no. 2 and learned A.G.A. for the State and perused the record.
(2.) This revision has been preferred by the revisionist against the order dated 24.5.2014 passed by the learned City Magistrate, Gorakhpur in Case No.18 of 2014 under section 146(1) of the Cr.P.C., 1973 Police Station-Cant, District-Gorakhpur.
(3.) It is submitted by the learned counsel for the revisionist that the impugned order has been passed on the application of opposite party no.2 dated 20.9.2012. An order under Section 145(1) Cr.P.C., 1973 was passed on 10.4.2013 whereby notice was issued to the parties to file objection and evidence with regard to the possession. After hearing the parties, the trial court passed the impugned order dated 24.5.2014 attaching the disputed shop on the ground that there is imminent danger of peace.;