PARMANAND JAYESHANKAR MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition under Section-482 of the Code of Criminal Procedure, the petitioners, the accused in Court Inquiry No.53 of 2005, filed before J.M.F.C., Mehmdabad, for the offences punishable under Sections-406, 420, 467, 468, 471 and 114 of the Indian Penal Code, by making following prayers:

(2.) HEARD, learned Advocate, Mr. Abhichandani, for the petitioner and learned APP, Mr. Nanavati, for respondent No.1 and learned Advocate, Mr. Sharma, for respondent No.2, the original complainant.

(3.) LEARNED Advocate, Mr. Sharma, for respondent No.2 has also opposed the petition. According to him, the petitioners, herein, have not only defrauded the complainant, but, have also defrauded the Court. He submitted that a Power-of-Attorney holder could not have acted the way, the dispute was settled in 1988. therefore, the petition be dismissed.