Saumitra Dayal Singh, J. - (1.) Heard learned counsel for the applicant and learned A.G.A. for the State.
(2.) The present petition has been filed to seeking mandamus to stay the effect and operation of the order dated 07.03.2018 passed by the learned Sessions Judge, District- Badaun dismissing the revision of the petitioner as well as the order dated 31.10.2017 passed by the City Magistrate, Badaun, under Section 145 Cr.P.C., rejecting the complaint of the petitioner.
(3.) By order dated 31.10.2017, the learned City Magistrate rejected the petitioner's application filed under Section 145 Cr.P.C. on the solitary reasoning that with respect to the property in question, a civil suit no. 326 of 2014 was pending between the parties.;