GULSHER Vs. STATE OF U P AND ANOTHER

JUDGEMENT

(1.) Heard learned counsel for the applicant as well as learned A.G.A. for the State.

(2.) This application under Section 482 Cr.P.C. has been filed by the applicant-Gulsher with the prayer to quash the order dated 20.08.2015 passed by the learned Chief Judicial Magistrate, Etawah in Complaint Case No. 1771 of 2014 (Saleem Mansoori Vs. Gulsher), under Section 406, 420 IPC.

(3.) Submission of the learned counsel for the applicant is that no offence under Section 406 and 420 IPC are made out against the applicant. Applicant is the Chairman of the Waqf Board regarding Mosque No. 11, Kassab Khana, Etawah registered from Uttar Pradesh Sunni Central Waqf Board. The complainant has no locus standi to file the complaint. Applicant has authority to realize the rent of shops situated in the mosque premises. Complainant wants to occupy the woqf property. He is mere tenant without any locus standi, he has initiated the criminal proceeding against the applicant. Thus prayer has been made to quash the entire proceeding against the aforesaid case.