AMOL BHASKAR SULAKHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit. This application is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') for quashing of FIR No.291 of 2021 of the Indian Penal Code, 1860 (for short 'I.P.C.') lodged by Respondent No.3-Complainant.

(2.) The Applicant and Respondent No.3-Complainant belongs to same family. In the year 1952, a partnership firm by the name of M/s. D. B. Sulake and Sons was established by the grandfather of the Applicant and Respondent No.3-Complainant for carrying out business at Barshi, District Solapur, Maharashtra. After the demise of the grandfather, the business of the firm was conducted by the respective fathers of the Applicant, Respondent No.3 and their nephew. As the time passed by the reins were handed over to the third generation i.e. the Applicant and Respondent No.3-Complainant. Difference of opinion arose between the third generation children which resulted into disputes between the family members.

(3.) On 5/4/2021, the Applicant along with others lodged a civil suit at Barshi against Respondent No.3-Complainant seeking injunction from disturbing his peaceful possession of certain premises referred to in the said suit. We are informed that there are no orders passed in the said civil suit.