MANOJIT MAJUMDAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Though served, no one appeared for the respondent No.1 original complainant. This petition is filed by the original accused. They seek quashing of complaint lodged by the respondent No.1 before the Chief Judicial Magistrate, Unakoti Judicial District, Kailashahar, registered as Case No. Misc.27/2017.

(2.) The allegations made in the complaint broadly are as follows :

(3.) Learned counsel for the petitioner submitted that the complaint originates out of multiple civil disputes between the family members. She submitted that their family controlled number of properties and businesses. However, there have been serious disputes between family members. Even the complaint refers to pending civil litigations. The complainant does not claim to be the owner of the tankers. In short, her contention is that a pure family dispute of civil nature is sought to be given the colour of criminal proceedings.