ARJUNSINH DAHYAJI VANZARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned advocates waives service of notice of rule on behalf of respective parties.

(2.) The petitioner has filed this petition under Article 227 of the Constitution of India read with sec. 482 of the Code of Criminal Procedure, 1973, (for short "the Cr.P.C .") praying to quash and set aside the order dtd. 31/5/2019 passed by 9th Additional Sessions Judge, Vadodara in Summary Case No.1/2017, as well as the summons issued to the petitioner; further prayer was made for direction to the learned Sessions Court, Vadodara for accepting the Summary Report and for dropping the criminal proceedings arising out of the FIR being I-C.R. No.7/2016 lodged before the Vadodara Rural ACB Police Station under Sec. 7 , 12 , 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988 (for short " P.C. Act ") qua the present petitioner.

(3.) It is alleged by the original complainant - respondent no.3 herein that land at Block No.1235 admeasuring 05463 sq. mtrs. was purchased by the respondent no.3 from Chandrakant Parshottam Chavda for a sale consideration of Rs. 25,00,000.00 and Entry No.5901 was recorded in favour of the respondent no.3. On 22/5/2015, the respondent no.3 had received a notice under sec. 135D of the Gujarat Land Revenue Code, wherein the respondent was called upon to verify if there was any objection against mutation of name of one Bhavik Yashwantsingh Chauhan.