DILSHAD SHEIKH Vs. SABHA SHEIKH

JUDGEMENT

(1.) The petitioners in the instant petition have invoked inherent power of this court enshrined under sec. 482 Cr.PC seeking quashment of complaint filed by the respondent herein under Sec. 156(3) Cr.PC titled as "Sabha Sheikh versus Dilshad Sheikh and others" filed before the court of City Munsiff Srinagar (for short the Magistrate) along with order dtd. 3/10/2022 (for short impugned order) passed therein.

(2.) The facts discernable from the record of the petition would reveal that the respondent herein is the daughter of petitioner 1 herein and sister of petitioners 2 and 3 being successors-in-interest of one Javed Sheikh, who has died in the year 1986.

(3.) It is being stated that the respondent herein has not been in good terms with the petitioners herein, having been litigating with the petitioners herein in respect of various properties left behind by the above named deceased Javed Sheikh.