AKBAR TEELI Vs. GHULAM AHMAD DAR

JUDGEMENT

(1.) In this Petition under section 561-A of the Cr. P.C. the petitioner seeks to quash the proceedings taken against him by the learned Tehsildar, Executive Magistrate First Class, Chadaoora, under Section 145 Cr. P.C., on 19-8-1985, in respect of the land measuring 11 Marlas under Survey No. 501.

(2.) It appears, that some dispute has been going on between the parties in respect of the title of the land measuring 11 Marlas comprising of Khasra No.50 1 before the Agrarian authorities. On 19/8/1985 the respondent herein filed an application before the learned Executive Magistrate, Chadoora, claiming therein to be in possession of the said land and seeking initiation of proceedings under section 14 Cr. P.C., to avert breach of peace on the snot. The learned Magistrate recorded his satisfaction about the breach of peace and Initiated proceedings under section 145 Cr. P.C. he also attached the disputed land under section 145(4) of the-Cr. P.C.

(3.) The petitioner has feta aggrieved of the said order of the learned Magistrate and hence this petition under Section 561-A Cr. P.C.