KIRITBHAI JAYENDRABHAI GOHEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Pratik Jasani for the petitioner, learned APP Ms. Asmita Patel for the respondent State. Though respondent No.2 is served, he has chosen not to remain present.

(2.) By way of this petition filed u/s 482 of the Code of Criminal Procedure, 1973, the petitioner prayed to quash and set aside the FIR being I - C.R. No. 384 of 2013 registered with Rajkot "A" Division Police Station for the offences punishable u/s 406, 420, 467, 471 and 120B of the IPC .

(3.) The facts, which can be stated briefly are that the first informant, he is authorized officer of Gruh Finance Limited. It is alleged in the impugned FIR that the accused in connivance with each other prepared forged documents and placed them as genuine to avail the loan from the Gruh Finance Limited. At the time of availing the loan, the documents, which are promised to be genuine, were given. It is also alleged that some material facts were suppressed for availing loan from some other financial institution. Insofar as the present petitioner is concerned, it is alleged that he being an advocate has prepared and tendered forged Title Clearance Certificate qua the property, which is sought to be mortgaged. In nutshell, stating such allegation, offence u/s 406, 420, 467, 471 and 120B of the IPC have been lodged by way of impugned FIR.