HUSSAINIBHAI TAHIRBHAI BORKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed by the applicant under Sec. 482 of the Code of Criminal Procedure, 1973, for quashment of the impugned FIR being C.R. No.11821008210149 of 2021 registered with the Dahod Rural Police Station, District : Dahod for the offences punishable under Ss. 465, 467 and 471 of the Indian Penal Code.

(2.) The brief facts of the prosecution case are that the parcel of land of the complainant is illegally transferred by the applicant by making forged power of attorney and thereby made false signatures and sold the land of revenue survey No.956/2 paiki to the applicant's son viz., Mohmadbhai Husainbhai Borki. Hence, the impugned complaint.

(3.) Heard learned advocates. Rule. Learned APP and learned advocate for the complainant waive service of notice of rule for and on behalf of the respective respondents.