(1.) All these matters involve identical questions on law and facts and arise out of one and the same First Information Report and hence, they are decided by this common judgment.
(2.) The present applications have been filed under Section 482 of the Code of Criminal Procedure seeking quashment of the impugned First Information Report bearing C.R. No. I - 52 of 2015 dated 17.07.2015 registered with Bavlu Police Station, Mehsana for the offences punishable under Sections 406 , 420 , 467 , 468 , 471 read with Section 114 of the Indian Penal Code and all consequential proceedings initiated in pursuance thereof.
(3.) The facts, in a nutshell, are that the agricultural land bearing Survey No. 980 situated in Mouje : Daran, Taluka : Kadi, District : Mehsana was, originally, owned and occupied by the family members of respondent No.2 herein, original complainant. The said land was divided into two plots, viz. Plot No.980/1, ad-measuring 7,135 square meters and Plot No.980/2, ad-measuring 6,540 square meters. On 07.02.2008 the respondent No.2-original complainant and his two brothers, who were the owners of the land bearing Survey No.980/1 (hereinafter referred to as "the subject land"), executed a registered sale deed in favour of Rajendrabhai Narandas Patel and his wife Rekhaben Rajendrabhai Patel. In pursuance thereof, the possession of the subject land was also handed over to the new owners.