SUKHWANT SINGH Vs. BOOTA SINGH

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C. for short) for quashing of impugned orders dated 23.4.2008 (Annexure P-1) and 19.8.2010 (Annexure P-3).

(2.) After hearing learned counsel for the parties, I am of the opinion that the present petition deserves dismissal.

(3.) In the present case Calendra was presented for initiation of proceedings under Section 145 Cr.P.C. by the Station House Officer, Mallanwala. The Sub Divisional Magistrate vide order dated 23.4.2008 (Annexure P-1) ordered that proceedings under Section 145 Cr.P.C. were liable to be initiated as there was dispute between the parties with regard to 9 marlas of land out of khasra No.65 M/ 26(1-0).