INDERJEET Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner-accused has filed this petition under Section 482 of the Code of Criminal Procedure for quashing FIR No. 227/96, registered at Police Station Pehowa under Section 379/430, I. P. C.

(2.) BRIEF facts of the case are that on the report of the Sub-Divisional canal Officer, Pehowa, case under Sections 430/379, I. P. C. was registered agianst the petitioner along with other persons. The Sub-Divisional Canal Officer received information that these persons have stolen canal water by pipe at RD 7475/r Bahli minor on the night of 8/9th August, 1996, and have irrigated their fields unauthorisedly. Pipes were also seized from the possession of the accused persons. The report was lodged against Smt. Mangat Kaur, Nirmal Singh, Inderjeet Singh, Gurinder Singh and Gurdarshan Singh, on the basis of the revenue record. Later on, when it transpired that Mangat Kaur has already died, she was deleted from the array of the accused persons.

(3.) THE State filed the reply and denied the allegation that the report is lodged at the instance of ex-Sarpanch with an oblique motive.