SHANKARLAL NANDAJI GUJAR Vs. ANOOPSINGH NIRBHAYSINGH

JUDGEMENT

(1.) THIS is an application under Section 482 of the Code of Criminal procedure, 1973 (for short, 'the Code') for quashing the proceedings in Criminal case No. 372/146/83 under Section 145 of the Code, pending in the Court of s. D. M. , Jaora.

(2.) CIRCUMSTANCES giving rise to the petition are these : The non-applicant no. 1, Anoopsingh on 13-3-1981 instituted. Civil Suit No. 34-A of 1981 in the Court of 1st Civil Judge Class II, Jaora against the applicant Shankarlal and shivnarayan, the non-applicant No. 2 and three others for declaration of his title to some items of property including the land in dispute and for perpetual injunction restraining the defendants from interfering with his exclusive possession over the same.

(3.) THE non-applicant No. 1, Anoopsingh on 13-3-1981 itself, also filed an application for grant of temporary injunction.