- (1.) Heard for the applicants and the learned AGA and perused the record.
(2.) This is a petition under section 482 of the Code of Criminal Procedure for quashing the summoning order dated 06.04.2011 of complaint case no.01 of 2011 (Pushpendra v Rajkishore & others), under section 70 of the Canal & Drainage Act, 1873 pending in the court of the Special Judicial Magistrate, Irrigation Phase, Mathura.
(3.) The offence is bailable.;