G R ARUNAGIRI Vs. PANKAJ SHAH

JUDGEMENT

(1.) HEARD learned Advocate Ms.Avni Thaker for HL Patel Advocates for the petitioner. None present for respondent No.1 and respondent No.2.

(2.) THIS petition under Section 482 of the Code of Criminal Procedure is preferred by the applicant on various grounds. However, learned Advocate for the petitioner prays only one ground viz., that the dispute is of a civil nature even as per the complaint if it is taken on face value.

(3.) IN this set of circumstances, it is found that the dispute is of a civil nature and when the notice also does not speak of any criminal breach of trust, the Court would be justifying in exercising jurisdiction under Section 482 of the Code of Criminal Procedure to quash the complaint.