MADHUBHAI VIRJIBHAI DHANANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Nandish Thacker for Thakkar and Pahwa Advocates for the applicant, learned APP Ms. M.D. Mehta for the respondent-State and learned Senior Advocate Mr. B.B. Naik with learned Advocate Mr. Parthiv Bhatt for the respondent No.2.1.

(2.) By way of this petition the petitioner seeks quashment of the FIR being C.R. No.I- 100 of 2013 registered on 6/4/2013 with the Varachha Police Station, District Surat, for the offence punishable under Ss. 465, 467 , 468 , 471 and 420 of the Indian Penal Code.

(3.) In the complaint, the complainant inter alia alleges that he was working on various posts with the Government of Gujarat and had retired in the year 1995 as a Mamlatdar and his father namely Pranshankar Ravishankar Raval had expired on 3/11/1999. It is stated that his father was owner of the land bearing Revenue Survey No. 343 situated at village Katargam admeasuring 13390 sq. mtrs. and whereas after the death of his father, the land had been devolved upon him i.e. complainant, his brother and sister and whereas it is alleged that the land had been granted to his father on 1/3/1973 and vide revenue entry No. 4250 dtd. 5/2/1974 his father's name had been mutated in the revenue record.