V.S.Dave , J. - (1.) It is not disputed that the proceedings in the Revenue Court are going on regarding the same land between both the parties and notice on application under Sec. 212 of the Rajasthan Tenancy Act had also been issued by Board of Revenue vide order dated 27-5-91. In this view of the matter, in my opinion, continuation of proceedings under Sec. 145 Cr.P.C. is an abuse of the process of court and the same deserves to be quashed.
(2.) Consequently, the proceedings pending in the court of A.C.M., Ajmer are quashed. It is also because it has been held at times without number that order of the criminal court is always in the nature of a police order, which is co-terminus with the order passed by the Revenue Court. The order passed by the Revenue Court may be at an interlocutory stage binding upon the parties.
(3.) With the aforesaid observations, the petition is allowed and the proceedings are quashed.;