Rajasthan High Court - Jodhpur
Avinash & Ors vs State & Anr on 14 November, 2017
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 3793 / 2016
1. Om Prakash S/o Mool Chand Kayal, R/o N-1/10 Jai Avadhpuri
Cooperative Housingh Society, Bangur Nagar Gorgeoan (west)
Mumbai
2. Ghanshaym S/o Manohar Joshi, R/o R.E.1, Anand Cooperative
Housing Society, 5 Dombiwali Gymkhna Road, in Fornt of
Dombiwali Gymkhana, Ajade Gaon, Dombiwali (east) Mumbai
3. Asha W/o Sajan Sonavane, R/o Flat No. 3, Raj Residency, Near
Mate Lance, Gangapur Road, Nasik (maharashtra)
----Petitioners
Versus
1. The State of Rajasthan
2. Bhagdan S/o Shavdan, R/o Penava, P.S. Gudaendla Tehsil &
District- Pali
----Respondents
Connected With
S.B. Criminal Misc(Pet.) No. 3710 / 2016
1. Avinash S/o Vasudev Somvanshi, F-19-b 02 Sector 8, Khanda
Colony, in Front of Mahatma School, New Panwel (maharashtra).
2. Rakesh S/o Arvind Nayar, Flat No. 101, Giriraj Apartment,
Guruji Nagar, Upside Andhra Bank, Malurpur, Mumbai.
3. Vishnu Prasad S/o Krishan Prasad Mehra, Samta Co-operative
Housing Society Ltd., H- 10/01 Sector 4, Sanapada, Navi Mumbai.
4. Shrira D/o Vikash Dante, A-401 Laxmikant S. Kir Road, Apati,
H.t.h. Katariya Road, Mahim, Mumbai.
5. Jyotsna W/o Ravindra Senelikar, 4, Usha Apartment, Mahatma
Gandhi Road, Dobiwali, Mumbai.
6. Anirudh S/o Krishan Rao Rahalkar, B\24, Lokmanya Nagar, T.h.
Katariya Road, Mahim, Mumbai.
7. Nitish S/o Kamlakar Fansalkar, B/20, Ashvani Society, Shivaji
Nagar, Prabhanandi, Pune.
8. Prashant S/o Suresh Avet, Plot No. 110, Damodar Jadav Plot,
Sidharth Colony, Chambur, Mumbai.
9. Vilas S/o Amrit Roa Deshmukh, B-204, Jagdale Tower (vadi),
Sant Tuka Ram Road, Kopari Colony, Thane, Mumbai.
(2 of 4)
[CRLMP-3793/2016]
10. Anil Kumar S/o Shri Ram Basnagar Chalvadi, Room No. C-3,
Paradise Cooperative Housing Society, Subhash Road, Navapada,
Dombiwali, Thane.
11. Premal S/o Jogendra Thakkar, Basant Vihar Complex, A-
701/702, Dr. C. Gidwani Road, Chambur, Mumbai.
12. Krishan Kumar S/o Datratrey Ajgavakar, A-204, Gorai B.l.e.s.
Candes Cooperative Housing Society, Plot No. 4, Lokmanya Tilak
Road, Gerai Boriwali (west), Mumbai.
13. Ravi S/o Ramesh Shulka, Flat No. B-5, Apije Cooperative
Housing Society, Plot No. 58, Sector 17, Vasi Navi Mumbai.
14. Manpreet Singh S/o Trilochan Singh Sahani, Flat No. 402-403,
Fourth Floor, Trilok Heights, Lokmanya Tilak Road, n Palace, in
Front of C.s.b. Cooperative Bank, Malur, Mumbai.
15. Adesh S/o Murlidhar Chandukar, Revati Cooperative Housing
Society, Flat No. 61, Akash Ganga Housing Complex, Rabodi No. 2,
Thane, Mumbai.
16. Prakash S/o Krishna Ji Joshi, F-202 Satsur, B.s.k. University,
Taluka Haveli Thapari, Badgaon Budhkapurne.
17. Dhondi Ram S/o Vitthal Choudhary, 273, Choudhary Niwas,
Near Mahim Kojev Municipal School, Slop Koliwada (west),
Mumbai.
18. Parag S/o Suresh Kotwal, Shubharambh Tower, Building No. 9,
Flat No. 1504, Tikujini Wadi Road, Thane (west), Mumbai.
19. Shrikant S/o Prabhakar Deshpandey, 402, Centre Point, 90 Kut
Road Gawad Panda, Balut (east), Mumbai.
20. Bhushan S/o Bal Krishan Mahanskar, Vijay Vilas, Wega
Complex, 6/31 Near Rigency Tower, Anand Nagar, Bhorbandar
Road, Thane, Mumbai.
21. Bhaskar Venkat Varthan, 301 Shubharambh d Tower, Tikujigi
Wadi Road, Manpada, Thane (west), Mumbai.
22. Rock S/o Denis Suaresh, A/402, Solelink Residency, Malve
Road, Mithu Chowki, Malad (west), Mumbai
23. Vikas S/o Ashok Dogarikar Koli, Bhagya Rekha Dogari Gali,
Vasova, Andheri (west), Mumbai.
24. Bhalr Chandra Vishnu Dante S/o Vishnu, Aged About 72 Years,
Dante Bhawan, in Front of Dhruv Hall, Dadar (west) Proprietor
Dante Lands.
(3 of 4)
[CRLMP-3793/2016]
----Petitioners
Versus
1. The State of Rajasthan
2. Bhagdan S/o Shavdan Charan, Penava, P.s. Gudaendla Tehsil &
Distt. Pali.
----Respondents
_____________________________________________________
For Petitioner(s) : Mr.Ravindra Acharya
For Respondent(s) : Mr.M.S.Panwar PP for the State.
_____________________________________________________
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 14/11/2017
1. These criminal misc. petitions under Section 482 Cr.P.C. have been preferred for quashing FIR No.197/2015 dated 12.10.2015 registered at Police Station, Guda Endla, District Pali for the offences under Sections 420, 417, 421, 467, 468 and 120B IPC.
2. The matter pertains to the land dispute and all the petitioners are purchasers.
3. Learned counsel for the petitioners states that even if the contents of the FIR are believed as such, then also no criminal offence against the present petitioners is made out, as they were merely bonafide purchasers.
4. Learned Public Prosecutor submits that the investigation is going on.
(4 of 4) [CRLMP-3793/2016]
5. Learned counsel for the petitioners however, submits that the petitioners want to submit a representation alongwith all the relevant documents before the concerned investigating authority.
6. Learned Public Prosecutor assures this Court that if the petitioners submit a representation alongwith all the necessary documents before the concerned investigating authority within a period of fifteen days from today, then the same shall be considered and decided strictly in accordance with law, before completing the investigation.
7. In light of the aforesaid assurance given by learned Public Prosecutor, the present misc. petition is disposed of with a direction to the concerned investigating authority that in case the petitioners submit a representation alongwith all the necessary documents before it within a period of fifteen days from today, then the same shall be considered and decided before completing the investigation, strictly in accordance with law and as per the assurance given by the learned Public Prosecutor. However, if during the investigation, the concerned investigating authority needs to arrest the petitioners, then the petitioners shall be given 15 days notice before making such arrest. The petitioners shall be at liberty to approach this Court again, in case need arises. However, it is made clear that the petitioner shall be required to join and completely cooperate with the investigation.
(DR. PUSHPENDRA SINGH BHATI)J. Skant/-