Shamsher Bahadur Singh, J. - (1.) Heard Sri Shamimul Hasnain and Sri Pankaj Kumar Srivastava, learned counsel for the applicants, Sri P.K. Jain assisted by Sri Vinay Sharma, learned counsel for the opposite party no.3 and learned AGA for the State.
(2.) By means of present application under Section 482 of the Criminal Procedure Code (hereinafter referred to as the 'Cr.P.C.'), the applicants who are father and sons have prayed for quashing of order dated 17.10.2008 passed by Sub-divisional Magistrate, Sadar, Muzaffarnagar in Case No.16 of 2008 (Mukesh Kumar v. Jay Singh and others) under Section 145(1)/146(1) Cr.P.C., whereby agricultural plot no.78/2 area 1.682 hectare, 966/1 area 0.053 hectare and 566/3 area 2.278 hectare situated at village Bilaspur, P.S. Nai Mandi, Tehshil Sadar, District Muzaffarnagar has been attached and given in the 'Supurdagi' of 'Supurdgars'.
(3.) The factula matrix of the case is as follows:;