MAHMMAD BHAI VALIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application, the applicant has prayed for the following reliefs:

(2.) Mr. N.K. Majmudar, learned counsel appearing for the applicant submitted that the respondent authorities are interfering with the issue / dispute raised by heirs of other brother, which do not have any connection with any criminal alleged offences. Though, the Civil Suit is barred by law of limitation, the police authorities are trying to misuse their powers and position, as a civil dispute is time barred, and therefore, the same is converted into criminal case by the concerned police authorities.

(3.) In view of the aforesaid submissions, Mr. Majmudar, learned counsel appearing for the applicant submitted that the respondent police authorities be directed to consider the application / communication/reply dtd. 1/5/2019, pursuant to the notice issued by the respondent dtd. 28/4/2019 before taking any action and the respondents be directed to pass appropriate order in this regard.