- (1.) KUNDAN Singh, J. List has been revised. No body is present on behalf of the parties.
(2.) THIS revision petition has been filed against the order dated 25-10-1990 passed by the Sessions Judge, Sonbhadra in Criminal Revision No. 12 of 1990 whereby the order dated 11-4-1990 passed by the Sub- Divisional Magistrate, Dudhi Pjpri, Sonbhadra in case No. 1 of 1989 under Section 145, Cr. P. C. was set aside. The proceedings under Section 145, Cr. P. C. were initiated at the instance of the applicant against Kanhaiya Singh, O. P. The learned Magistrate, after considering the evidence on record, directed the property in question to be released in favour of the applicant by the order dated 11-4-1990. The opposite party Kanhaiya Singh preferred Criminal Revision No. 12 of 1990 before the Sessions Judge, Sonbhadra, who allowed the revision and set aside the order of the learned Magistrate on the ground that the learned Magistrate has not passed any preliminary order and he straightway passed the order of attachment. No evidence was adduced by any of the parties and the whole case was decided only on the basis of some documents. I have gone through the record and find that the learned Magistrate had not passed any preliminary order and he straightway passed the order of attachment on the basis of the police report. The learned Magistrate committed a manifest illegality inasmuch as the case was not decided on the basis of the evidence on record but it was decided on the basis of some documents regarding previous litigation under Section 133, Cr. P. C. , which were subsequently dropped. The learned Magistrate ought to have directed the parties to produce their evidence in support of their respective claim. Thus the order of the learned Sessions Judge does not suffer from any illegality or infirmity.
(3.) ACCORDINGLY this revision is dismissed. However, it is open to the learned Magistrate to proceed with the proceedings under Section 145, Cr. P. C. in accordance with law if any of the parties approaches him within a period of two months from today. "interim order, if any, stand discharged". Revision dismissed. .;