KRUSHNAKUMAR KODARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) It is a very unique case, wherein the applicant has entered into a sale transaction as well as sale deed, without verifying any of the documents with regard to ownership of the land as well as necessary documents with regard to the charge on the land with the Bank.

(2.) It is the case of the applicant that he has been duped by the other co-accused in entering into the sale transaction. The first informant- complainant herein has alleged that a fraudulent sale transaction has been undertaken by the applicant as well as co-accused by executing the same on the basis of the forged documents. It is the case of the applicant that the son of the complainant is involved in the offence.

(3.) The Court has undertaken necessary exercise by examining the issue threadbare. The Investigating Officer is also present before this Court. The papers of the investigation reveals that the present complainant as well as his son are also equally involved in the conspiracy. The applicant is beneficiary of the land of the complainant on the basis of the forged documents.