JAYPRAKASH KANGAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Shri Ashish Dagli on behalf of the petitioners, learned Additional Public Prosecutor Ms. Maithili D. Mehta on behalf of respondent no.1- State and learned Advocate Shri Shaival M. Patel on behalf of respondent no.2.

(2.) By way of this petition, the petitioners seek quashment of FIR being C.R. No. I- 42 of 2016 registered with 'A' Division Police Station, Rajkot City on 17/2/2016 inter alia alleging offences punishable under Ss. 420 , 406 , 467 , 468 , 471 and 120B of the Indian Penal Code against the present petitioners.

(3.) Learned Advocate Shri Dagli would submit that the allegations as mentioned in the FIR being that the complainant and other partners had purchased a property named "Jani Building" from its owner vide its registered sale-deed dtd. 31/1/1997. It is further submitted that the complainant inter alia alleges that he had 16.66% share in the property in question. That the allegation against the petitioners being that the petitioners had entered into a criminal conspiracy and in furtherance of the same had prepared a forged agreement to sale dtd. 12/11/2001 and furthermore a receipt dtd. 14/11/2001 showing the entire sale consideration having been received by the complainant which agreement to sale was registered and whereas it is alleged that on that date, the petitioners were present at Jamnagar at his job in the Water works Department.