KANAIYALAL DWARKADAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this application under Section 482 of the Code of Criminal Procedure, 1973 the applicant, who is working as Talati in the revenue services of the State of Gujarat has prayed for quashing the impugned FIR being C.R. No.I-157/2006 registered with Vijapur Police Station and the further proceedings initiated in pursuance to the said FIR for the alleged offences under sections 465, 467, 471, 409 & 114 of Indian Penal Code (IPC).

(2.) HEARD Mr. Shakti Jadeja for Mr. P.P.Majmudar, learned Advocate for applicant, Ms. Moxa Thakkar, learned APP. for respondent ­ State and Mr. Pratik Jasani, learned Advocate for first informant ­ respondent no.2.

(3.) AT the outset it is made clear that the name of the applicant as mentioned in the application is Kanaiyalal Dwarkadas Patel whereas in the impugned FIR it is mentioned as "Kanubhai D. Patel". Learned Advocates appearing on behalf of the respective parties have stated before this Court that Kanaiyalal Dwarkadas Patel and Kanubhai Dwarkadas Patel is one person and the same is also indicative from the chargesheet at page no.21 of the Paper-book wherein it is mentioned as " Patel Kanaiyalal @ Kanubhai Dwarkadas Patel".