DILIP (DEAD) THROUGH LRS Vs. SATISH & OTHERS

JUDGEMENT

(1.) Leave granted.

(2.) No one has appeared on behalf of Respondent Nos. 1 and 2, in spite of notice. The Respondent-State has appeared through the learned standing counsel. This appeal is against a final judgment and order dtd. 21/6/2019 passed by the Aurangabad Bench of the High Court of Judicature at Bombay allowing Criminal Application No. 215 of 2019 and quashing the FIR No. 394/2018 filed by the appellant, arraying Respondent Nos. 1 and 2 as accused.

(3.) The Appellant is the owner of House No. 463 situated at Darzi Bazar, Bhazi Market Road, Cantonment, Aurangabad, Maharashtra, which is hereinafter referred to as the "said premises". The father of the Respondent No. 1 was inducted as a tenant of a shop at the said premises. In 1984, the appellant and his family members filed a suit for eviction. While the said suit was pending, the appellant along with his mother inherited the said premises.