KANTIBHAI JOITARAM PATEL Vs. LAXMANJI BIKHAJI THAKORE

JUDGEMENT

(1.) The applicants have approached this Court under section 482 of the Code of Criminal Procedure, 1973 for quashing Criminal Inquiry No. 146 of 2008, pending before the learned Judicial Magistrate First Class, Ahmedabad (Rural), Ahmedabad.

(2.) Respondent No. 1, the original complainant has filed a criminal case against the present applicants and two others before the learned Magistrate, under Sections 120(B), 406, 420, 427, 468, 471, 506(1) of the Indian Penal Code.

(3.) Before considering the question whether, the complaint in question, needs to be carried to its logical end or nipped in the bud, by quashing the same, facts as narrated in the quashing petition, which are otherwise not in dispute, regarding various civil/revenue litigation's, needs to be seen.