H.R. Panwar, J. - (1.) By this criminal misc. petition, the petitioners seek quashing of proceedings in Criminal Misc. Case No. 4/2000 pending before the Sub-Divisional Magistrate, Jaitaran (for short 'the Executive Magistrate').
(2.) Non-petitioner no. 2 Gopu filed a complaint before the Sub-Divisional Magistrate, Jaitaran under sections 145 and 146 Cr.PC. against the petitioners. It was alleged that agricultural land bearing Khasra No. 205 situated in village Giri measuring 2 bighas was purchased by .non-petitioner no. 2 from petitioner no. 8 Jhamku widow of Bhola Ram in Samvat Year 2031 and since then, he is in cultivatory possession of the said land. It was alleged that the petitioners were trying to dispossess non-petitioner no. 2 from the land in question. It was also alleged that there is likelihood of breach of peace on account of the dispute of possession of the said land. The Executive Magistrate forwarded the said complaint to S.H.O., Police Station, Sendara, who after investigation, submitted a report on 9.7.2000. On the report, the Executive Magistrate initiated proceedings under section 145 Cr.PC.
(3.) I have heard the learned counsel for the parties. Perused the order impugned.;