OWAIS UMER VAHEDNA Vs. RASHIDA ANWAR

JUDGEMENT

(1.) Challenging order dtd. 30/5/2025 passed by VIII ACJM, Bengaluru, in PCR.no.14037/2017 at Annexure-A refusing to take cognizance of offence punishable under Sec. 500 read with Ss. 211 and 182 of Indian Penal Code, 1860 ('IPC' for short), this revision petition is filed.

(2.) Sri Arjun Rego, learned counsel appearing for Sri Rego LPE, advocate for petitioners (complainants) submitted, a private complaint was filed against respondent (accused) under Sec. 200 of Code of Criminal Procedure, 1978 ('CrPC' for short) stating that complainants and accused were relatives and there was dispute between them relating to ownership, construction, use, occupation and enjoyment of immovable property bearing Municipal no.20, A Cross, Benson Town, JC Nagar, Bangalore ('Premises', for short). It was alleged, accused and her family members were attempting to dispossess complainant from said premises, which was resisted. That on 3/4/2008, accused with malice, sinister and oblique motives lodged a patently false case against complainants alleging commission of offences punishable under Ss. 448, 504 and 506 read with Sec. 34 of IPC. Based on complaint, Crime no.64/2008 came to be registered by JC Nagar Police Station, and later charge-sheet in CC no.4240/2009 was also filed, apparently in collusion with one Tanveer Ahmed, which dragged on for seven years until quashed by this Court in Crl.P.no.6136/2015 on 10/8/2016. It was stated, Hon'ble Lokayuktha had issued directions for exemplary action against said Tanveer Ahmed.

(3.) It was stated, macabre ordeal had etched indelibly immense embarrassment, fear, mental torment, loss of health, money as well as restriction of movement and apprehension of incarceration on complainants and required to be compensated. It was stated, litigation included appearance before Hon'ble Supreme Court at New Delhi, as follows: