GAJANAN LAXMAN KHAPRE Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Heard. Issue Rule returnable forthwith. Learned counsel for the respondents waive service of Rule. With consent of the learned counsel for the parties, the petition is taken up for final hearing.

(2.) The petition is filed to quash and set aside the intimation letters dtd. 30/8/2025 and 24/10/2025, issued by Police Station, Tahsil and Anti Land Grabbing Squad attached to Deputy Commissioner of Police, (Detection), Nagpur City. By the aforesaid intimation, the petitioner is called upon to remain present with bank statement and other documents in context with the complaint lodged by respondent Nos. 3 and 4.

(3.) Briefly stated, case of the petitioner is as under: Petitioner is a 68-year-old, engaged in the business of electrical goods along with his sons and has no criminal record or complaint registered against him in any police station. The petitioner purchased property bearing House No.381/A admeasuring about 962 sq. ft. situated at Nagpur from respondent Nos. 3 and 4 by a registered sale deed dtd. 02/03/2021 for a total consideration of Rs.19,24,000.00, which establishes the lawful acquisition of the said property. Out of the total sale consideration, the petitioner paid approximately Rs.13,00,000.00 to respondent Nos.3 and 4 and, due to close family relations, a mutual arrangement was made whereby respondent Nos. 3 and 4 continued to occupy half portion of the property while leaving the balance consideration amount.