V.K Bali, C.J (Oral):— After arguing for some time, learned counsel for the appellants says that the Writ Appeal be dismissed as withdrawn with liberty to the appellants to file a civil suit. Counsel made this statement for the reason that if there is a civil Court decision, it shall have precedence over the decision made by the Sub Divisional Magistrate under Section 145/146 of the Code of Criminal Procedure. He only requests that for about fifteen days from today, enabling the appellants to file a civil suit, in which they may also make an application for ad interim order, the key of the Church, which is already with the Sub Divisional Magistrate, may be directed to remain with him.
2. We have considered the prayer of the learned counsel and we are of the view that the same needs to be accepted as, indeed, Civil Court decree shall have precedence over proceedings under Section 145/146 of the Code of Criminal Procedure. The present appeal is permitted to be withdrawn with liberty to file a Civil Suit. The key of the Church shall remain with the concerned Sub Divisional Magistrate for a period of fifteen days from today and thereafter it will be only at the discretion of the concerned civil Court to pass appropriate interim directions in accordance with law after hearing the concerned parties. I.A No. 307 of 2006 shall stand dismissed.