SANJIVBHAI NATVARLAL CHANDALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These applications are filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('the Code' for short) praying for quashing and setting aside the FIR being C.R.No.11185002201172 of 2020, 1118500220072 of 2020 and 11185002200674 of 2020 registered with Dwarka police station, Devbhumi Dwarka and all consequential proceedings, under Ss. 406, 420 and 120(b) of the Indian Penal Code.

(2.) As common question of facts and law are involved in all these petitions, at the request of learned advocates for the parties, they are heard together and disposed of by this common oral order.

(3.) The complainant filed the impugned complaints with the allegation that the applicants have cheated the complainant and transferred their land in their name using the papers given for title clear purpose as the applicant no.1 was an advocate.