SAJIDHUSEN ABDULSATTAR KHANJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Section 482 of the Code of Criminal Procedure, 1973, the applicants - original accused seek to invoke the inherent powers of this Court praying for quashing of the First Information Report being C.R. No. I-24 of 2017 lodged with the Modasa Town Police Station, District: Aravalli, for the offence punishable under Sections 143 , 323 , 504 , 294(B) , 506(2) of the Indian Penal Code and Sections 3(1)(R) and 3(2)(V)(a) of the Atrocities Act, 1989.

(2.) The First Information Report lodged by the respondent no. 2 is extracted hereunder:-

(3.) It appears from the materials on record that one Shahnawaz Ismailbhai Dadu is putting up construction of a commercial complex known as Fortune Minar at Modasa. Adjacent to the site of the construction is the land of the applicants. There is a dispute as regards some encroachment alleged to have been made by Shahnawaz Ismailbhai Dadu in the land of the applicants.