GOPALBHAI RAISINGBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Dave, learned advocate for the petitioners and Mr.Barot, learned advocate for respondent No.2 and Mr.Raval, learned APP.

(2.) RESPONDENT No.2 herein lodged complaint/FIR dated 10.4.2013 with Aanklav Police Station, Anand alleging offences punishable under Sections 323, 504, 427, 506(2) and 114 of Indian Penal Code. The said complaint/FIR was registered as II CR No.3015/2013.

(3.) IT is stated that the dispute between the parties is in respect of land bearing S.No.65 situated at Village: Aasarma, Taluka: Aanklav, District: Anand, which has been purchased by me. It is also stated that persons having any right in the land in question, which included the petitioners, had relinquished their rights in favour of my father in the year 2006 and since then the possession of the land was with the deponent.