SEEMA DHAWALBHAI TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Sec. 482 of the Code of Criminal Procedure, 1973 ('Code' for short), the applicants pray for the following reliefs:

(2.) The facts stated in the application are such that the applicants are the relatives of the respondent no.2-complainant and both are residing in the same house and due to the dispute regarding the said house between the family members, the respondent no.2 has filed various complaints to harass the applicants and grab the house from them and the impugned FIR is also a creation of the same.

(3.) Heard learned advocate Mr.Jagat Patel for the applicants, learned APP Mr.Jayswal for respondent no.1 and learned advocate Ms.Richa Shah for respondent no.2.