APURVA NAVNITLAL THAKERSY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Sudhir Nanavati, learned Senior Advocate for the applicants and Mr. N.J. Shah, learned A.P.P. for the State.

(2.) The applicants seek for quashing and setting aside the Criminal Complaint (Inquiry Case) No. 47 of 2008 pending before the learned Judicial Magistrate, First Class, Ahmedabad (Rural).

(3.) Short facts are that the complainant had purchased flats bearing Unit Nos. 308, 309, 408 and 409 of the building known as AKSHAT Complex in the year 2000. In complaint filed for criminal breach of trust, the principal grievance of the complainant is of some incomplete work in the flats. On presentation of the complaint before the learned Magistrate, the learned Magistrate has passed order to register the complaint and forward the same for inquiry under Section 156(3) Cr.P.C. to the concerned police station.