SANDEEP MEHTA,J. - (1.) The instant Misc. Petition has been preferred by the petitioners seeking quashing of the F.I.R. No. 46/2014 registered at the Police Station Nosra, District Jalore for the offence under Section 91(6)(a) of the Rajasthan Land Revenue Act.
(2.) The F.I.R. in question was registered by the Halka Patwari, Village Guda Rama, District Jalore on the basis of an enquiry conducted by the Land Records Inspector, Bhadrajun. As per the enquiry report, the petitioners encroached upon Government Lands demarcated as a water course and public pasture and thereby committed the offence under Section 91(6)(a) of the Land Revenue Act.
(3.) The petitioner have approached this Court by way of the instant Misc. Petition challenging the validity and legality of the F.I.R. in question.;