JAI SINGH SEKHON, J. - (1.) THE Sub-Divisional Magistrate (Executive), Amritsar vide his impugned under dated 31.10.1989 had dropped proceedings under Section 145 of the Code of Criminal Procedure, 1973 as his predecessor had not passed any order under Section 145(1) of the Code but holding that Mahant Sant Swaroop, Akhara Brahm Buts, Amritsar being in possession of the disputed property, and that there was no apprehension of breach of peace.
(2.) THE only grouse of the learned counsel for the petitioner-first party before the trial court is that there was no occasion for the Sub-Divisional Magistrate to give finding regarding the possession of the property in proceedings under Section 145 of the Code of Criminal Procedure without passing any order under sub-section (1) of Section 145 of the Code and that once the proceedings were decided to be dropped on the ground of lack of any apprehension regarding breach of peace over the property in dispute, there was no occasion for giving finding as to which party was in possession. It is the admitted case of the parties that a civil suit is also pending regarding title and possession of the property in dispute. Mr. R. S. Bindra, Senior Advocate, assisted by Mr. Renu Bala, Advocate, contends that the Executive Magistrate could have dropped the proceedings only after holding that a particular party was in possession of the property and that there was no apprehension of breach of peace.
(3.) THE provision of Section 145(1) of the Code of Criminal Procedure, 1973, runs as under : "145. Procedure where dispute concerning land or water is likely to cause breach of peace :- (1) Wherever an Executive Magistrate is satisfied from a report of a police officer at upon other information that a dispute likely to cause a breach of the peace exists concerning any land or water, or the boundaries thereof, within his local jurisdiction, he shall make an order in writing, stating the grounds of his being so satisfied, and requiring the parties concerned in such dispute to attend his Court in person or by pleader, on a specified date and time, and to put in written statements of their respective claims as respects the fact of actual possession of the subject of dispute." ;