Pushpendra Singh Bhati, J. - (1.) This criminal misc. petition under Section 482 Cr.P.C. has been preferred for quashing FIR No. 420/2017 dated 31.07.2017 registered at Police Station, Nohar, District Hanumangarh for the offences under Section 143 IPC and Section 3 of the PDPP Act.
(2.) The allegation was that the present petitioners broke the pucca khala of Chak 5 BKL beneath the bed level upto six inches of khala by reducing the side of khala, as per their whims and fancies, depriving the tale agriculturists from irrigating their land. The common consensus was arrived at regarding the repair of the bed level and the damaged wall of the khala at Chak 5 BKL under the signatures of Waters Users Association and the agriculturists. However, since it is alleged that the petitioners broke the concerned khala, therefore, an FIR was lodged by the officer of the Department under Section 3 of the PDPP Act and Section 143 IPC.
(3.) Learned counsel for the petitioners submits that the petitioners want to submit a representation alongwith all the relevant documents before the concerned investigating authority.;