- (1.) HEARD Mr. Madan Lal, the learned Advocate, appearing on behalf of the petitioner.
(2.) IN the instant criminal revisional application the petitioner challenged an order passed in connection with a proceeding under Section 144 of the Code of Criminal Procedure, whereby the learned Magistrate dropped the proceeding on the ground that the dispute is civil in nature.
(3.) THE order impugned is quoted below: - "20. 1. 09 - Petitioner files a hazira. O. P. appeared and submit the show cause. No report. From the documents it appears that the petitioner once moved his claim before learned Asst. Dist. Judge, ranaghat and his claim was registered vide T. S. No. 1 of 2007 in the Court of Civil Judge (Sr. Div.), Ranaghat on the self-same issue. Again the petitioner takes shelters of this Court to establish his claim which is not accepted. It is a case of pure civil nature. Hence the case is filed. ";