BECHARBHAI VASHRAMBHAI DHOLIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Monali Bhatt, learned Additional Public Prosecutor waives service of notice of rule on behalf of respondent State.

(2.) This application has been filed under section 482 of the Code of Criminal Procedure with a prayer for quashing and setting aside the FIR being I-C.R.No.5 of 2019 registered with Shinor Police Station, Dist.: Vadodara for offfences punishable under section 406, 420, 465, 467, 468 and 471 of IPC and the proceedings initiated pursuant thereto.

(3.) It is stated that the impugned F.I.R. has been lodged with allegation that the father of respondent no.2 owned a parcel of land bearing Block No.703 situated at Surashamad Village, Shinor, Vadodara. In the year 2014, while the complainant was checking the details on the online portal with regard to the land, it came to his knowledge that a Mutation Entry No.5957 dated 12.11.2014, was made in favour of three persons namely