Smt.Satyam Bai Rathore And Another vs Raghuraj Singh And Others. 35 ... on 4 April, 2019

[Cites 3, Cited by 4]

Chattisgarh High Court

Smt.Satyam Bai Rathore And Another vs Raghuraj Singh And Others. 35 ... on 4 April, 2019

Bench: Sanjay K. Agrawal

                                  1

                                                                        NAFR

               HIGH COURT OF CHHATTISGARH, BILASPUR

                    Criminal Misc. Petition No.730 of 2014

   1. Smt. Satyam Bai Rathore, W/o Shivbhadra Singh, aged about 40 years,

   2. Shivbhadra Singh, S/o Chandan Singh Rathore, aged about 44 years,
      R/o Village Gorakhpur, Police Station Nawagarh, Tahsil and District
      Bemetara (C.G.)
                                                          (Respondents)

---- Petitioners Versus

1. Raghuraj Singh, S/o Padamraj Singh, R/o Village Baiharsari, Police Station Dadhi, Tahsil and District Bemetara (C.G.) (Revisioner)

2. Rana Pratap Singh, S/o Padamraj Singh, R/o Village Baiharsari, Police Station Dadhi, Tahsil and District Bemetara (C.G.)

3. State of Chhattisgarh, through the Collector, Bemetara, District Bemetara (C.G.) (Respondents)

---- Respondents AND Criminal Misc. Petition No.731 of 2014

1. Smt. Satyam Bai Rathore, W/o Shivbhadra Singh, aged about 40 years,

2. Shivbhadra Singh, S/o Chandan Singh Rathore, aged about 44 years, R/o Village Gorakhpur, Police Station Nawagarh, Tahsil and District Bemetara (C.G.) (Respondents)

---- Petitioners Versus

1. Rana Pratap Singh, S/o Padamraj Singh, R/o Village Baiharsari, Police Station Dadhi, Tahsil and District Bemetara (C.G.) (Revisioner)

2. Raghuraj Singh, S/o Padamraj Singh, R/o Village Baiharsari, Police Station Dadhi, Tahsil and District Bemetara (C.G.)

3. State of Chhattisgarh, through the Collector, Bemetara, District Bemetara (C.G.)

---- Respondents For Petitioners: Miss Sharmila Singhai, Advocate. For Respondents No.1 and 2 in Cr.M.P.No.730/2014 and only for Respondent No.2 in Cr.M.P.No.731/2014: -

Mr. Vipin Singh, Advocate.

For Respondent No.1 - Rana Pratap Singh in Cr.M.P.No.731/2014: -

Mr. Manoj Paranjpe, Advocate.

For Respondent No.3 / State: -

Mr. Aakash Pandey, Panel Lawyer.

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 04/04/2019

1. This order will govern the disposal of the aforesaid two petitions filed under Section 482 of the CrPC.

2. In a proceeding initiated under Section 145 of the CrPC against the parties, the learned Sub-Divisional Magistrate also passed order on the application under Section 146 of the CrPC on 21-3-2014 attaching the property which was challenged by one Rana Pratap Singh before the revisional Court and which was set aside by the revisional Court against which these petitions under Section 482 of the CrPC have been preferred.

3. Learned counsel for the parties submit that the original dispute under Section 145 of the CrPC is pending consideration before the Sub-

Divisional Magistrate since 31-10-2012.

4. Since proceeding under Section 145 of the CrPC is still pending un- concluded, it would be expedient to direct the Sub-Divisional Magistrate, Bemetara to conclude the proceeding under Section 145 of the CrPC finally within 2 months from the date of receipt of a copy of this order and in the meanwhile, interim order dated 22-8-2014 passed by this Court will remain in operation. It is ordered accordingly.

5. With the aforesaid observation, the petitions stand disposed of finally.

Sd/-

(Sanjay K. Agrawal) Judge Soma

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