AVTAR SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Ms Gunjan Jadwani, learned counsel for the applicants, learned AGA for the State and perused the record.

(2.) This application under Sec. 482 Cr.P.C. is filed by the applicants for quashing of the entire proceedings of Case No. 1053 of 2020, arising out of Case Crime No. 1053 of 2020, under Ss. 2 and 3 of the Prevention of Damage to Public Property Act, 1984, P.S. Bilaspur, District Rampur including the charge sheet and the summoning order.

(3.) In short, allegation against the applicants are that they were ploughing the agricultural land, which was declared surplus in ceiling proceedings. Applicants are said to have cultivated the crops standing on Khasra No. 123. For which an FIR vide Case Crime No. 0497 of 2019, under Sec. 2 and 3 of the Prevention of Damage to Public Property Act, 1984 has been filed, in which after investigation charge sheet has been filed, whereupon the applicants have been summoned.