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Judgment
2 paragraphs · 112 words
Kumaraswami Sastri, J.—The Appellate Court reverted the conviction and has found that no criminal forte was used, It ought to have reversed the order directing possession to be given, as the essential ingredient, namely, the use of criminal force, is wanting to give Criminal Courts jurisdiction to act u/s 524. I need only refer to Bat(sic)kala Pottiavadu, In re 12 M. L. J. 447. If possession has been given, it is the duty of the Court to restore the parties to the position in which they were before possession was wrongly given. Vile Bisweswar Singh v. Bhola Nath Pathak 18 C. W. N. 1147.,
2.
The petitioner will be restored to possession.