PUSHPENDRA SINGH BHATI,J. - (1.) The petitioners have preferred this criminal misc. petition under Section 482 Cr.P.C., 1973 against the order dated 07.01.2014 passed by learned Special Judge SC/ST Cases and Additional Sessions Judge, Bikaner in criminal revision No. 48/2013 by which order of Additional District Magistrate (City), Bikaner dated 07.01.2009 made under section 145 and 146 Cr.P.C., 1973 was upheld.
(2.) On 13.12.2001, the receiver took the possession of 30 shops in the concerned market. The Fard Kurki made on 13.12.2001 clearly shows the particulars of the persons from whom the receiver took the possession. The copy of the Fard Kurki is perused, which reflects the aforesaid particulars.
(3.) While the compromise took place between the parties, the SHO concerned sought clarification regarding release of the said property however, without giving any opportunity of hearing in accordance with recovery memo, the learned authority has proceeded to release the shops in favour of one person only i.e. Tola Ram/respondent No. 2.;