BHOGILAL JAMNADAS KANSARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petitions, the petitioners seek quashing of Criminal Complaint registered as Inquiry Case No.3 of 2015 before Additional Chief Metropolitan Magistrate, Court No.12, Ahmedabad, for the offences punishable under sections 484, 467, 468, 471 and 114 of the Indian Penal Code, 1860 (IPC).

(2.) The facts of the case, as stated in Special Criminal Application No.1481 of 2015, are as under:

(3.) Learned Senior Counsel Mr.Shalin Mehta for learned Advocate Mr.Asit Joshi for the petitioners has submitted that from the perusal of the events and the proceedings, it is manifest that the complainants and their family members having availed the remedy under the provisions of the GLRC and also before the competent civil court and having failed upto this court, wherein it is held by this court that the complainants and their family members have no locus standi whatsoever to raise any dispute with regard to the subject land, the complainants have now adopted to pressurize the petitioners by abusing the process of court under the guise of filing vexatious and false complaint under the provisions of the Code of Civil Procedure, 1908 (the Cr.P.C.).