Rongon Mukhopadhyay, J. - (1.) In this application the petitioners have prayed for quashing the order dated 12.02.2002 passed in Criminal Revision No. 79 of 1999/21 of 2001 by the learned 1st Additional Sessions Judge, Godda by which the revision application preferred by the petitioners was dismissed and the order passed by the Executive Magistrate on 03.11.1997 in T. R. No. 37 of 2002 in a proceeding under Section 145 of the Cr.P.C. been affirmed.
(2.) A proceeding was instituted under Section 144 of the Cr.P.C. on the report of the local police and later on the same was converted to a proceeding under Section 145 of the Cr.P.C. A Revision application was preferred by the petitioners before the learned 1st Additional Sessions Judge, Godda against the initiation of the preceding and the same was remitted back with certain directions. The proceeding was started with respect to the land situated in Jamabandi Nos. 30, 45, 39 and 58 of Mouza - Kasiatari P.S. Pathargama. In the 145 Cr.P.C. proceeding an order was passed by the Executive Magistrate, Godda, in T.R. No. 37 of 2002 whereby and where under the possession of the second party was declared over the disputed lands and the petitioners being the first party were restrained from going over to the land in dispute.
(3.) A revision application was preferred by the petitioners being Criminal Revision No. 79 of 1999/21 of 2001 which was also dismissed vide order dated 12.02.2002.;