YUSUF SADIK MOHAMMAD TARAJIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant seeks quashment of the impugned FIR being CR-I No.7 of 2019 registered with the Maroli Police Station, District : Navsari for the offences punishable under Ss. 406 , 420 , 467 , 468 and 120B of the Indian Penal Code.

(2.) The brief facts of the prosecution case are that the applicant has made forged documents i.e. false death certificate, concocted power of attorney and fabricated pedigree of the persons who are residing in South Africa since long and treated to be true documents, used in mutating the revenue entries and thereby tried to snatch away the lands in question and thereby committed an offence as alleged in the complaint. Hence, this complaint against the applicant and others.

(3.) Heard learned advocates.