BHANWAROO KHAN, J. - (1.) Proceedings under section 145 of the Code of Criminal Procedure, 1973 were initiated by the S.H.O. Police Station Sanganer Sadar, Jaipur against the petitioners a' well as the respondent Nos. 3 and 4 namely; Madan Lal and Nathu, with the averments that the dispute has arose in between the parties and there is likelihood of breach of peace because litigations are pending in between them.
(2.) Facts of the case are that on 13.12.1996 an agreement was executed by Pokhar Ram 0 Sita Ram in favour of Jagdish Prasad, who on the same day, along with Pokhar Ram @ Sita Ram, in his turn executed an agreement in favour of Madan Lal (respondent No. 3 in this petition).
(3.) The respondent No. 3-Madan Lal filed a suit for specific performance of contract against Jagdish Prasad before the District Judge, Jaipur, wherein an order of status-quo in relation to the land in question was issued. Jagdish Prasad also filed a suit before the S.D.O. Jaipur against Madan Lal, wherein an order of status-quo was also passed. Since there was likelihood of breach of peace, a report was made by the S.H.O. before the A.D.M.II, Jaipur City, Jaipur for the appointment of a Receiver. The A.D.M. II, Jaipur City, Jaipur vide its order dated 24.4.1997 appointed a Receiver. Feeling aggrieved of the said order, the petitioner Jagdish Prasad preferred a revision and the same came to be 'dismissed by the Additional and District and Sessions Judge No. 2, Jaipur District Jaipur vide its order dated 29.4.2002. Hence, the petitioners have preferred this criminal miscellaneous petition under Section 482 of the Cr.P.C. before this Court.;