AHMAD ALI QURAISHI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This appeal has been filed challenging the order of the High Court dated 21.02.2018 by which the application under Section 482 CrPC filed by the appellants accused to quash the proceedings of Complaint Case No.1 of 2017 has been rejected. Aggrieved by the order of the High Court, this appeal has been filed.

(2.) Brief facts of the case necessary to be noted to decide this appeal are:

(3.) Learned Counsel for the appellant in support of his case submits that dispute regarding property between the father of the appellant and the complainant is going on with regard to which Civil Suit No.744 of 2015, Anwarul Haq versus Sajjad Ali is pending in the court of Civil Judge(Junior Division). To put pressure on the appellant and to settle the property dispute pending in the court of Civil Judge, the complainants have filed frivolous complaints against the appellants and other family members before the Human Rights Commission, Police Authorities as well as in the Court of Sessions Judge.