SIKANDARMIYA GULUMIYA SINDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, applicants have requested to quash and set aside the complaint being CR No. I- 11204026230321 of 2023 registered with Kapadvanj Town Police Station, District Kheda for the offence punishable under Ss. 467, 468 and 471 of the Indian Penal Code.

(2.) Brief facts of the present case are that as per the prosecution case, the accused no.1 prepared false stamp of Rs.50.00 regarding the the joint ownership land of survey No. 91 admeasuring hectare 3/56/13 of father of the complainant namely Dhanjibhai and witness Babubhai Patel and witness Parshottambhai Patel and as the complainant had sold the said land to witness Akbarmiya Mahamadmiya Malek by way of registered sale deed no. 2892/2023 and even of accused no.2 was not having any right share in the said land though as against that, by way of such false stamp and with a view to grab the said land of the complainant by cheating, it had been used as genuine in the objection application filed in Disputed Case No. 189 of 2023 and thereby, the accused/applicants have committed the offence and that is how the impugned complaint has been lodged.

(3.) Heard learned advocate for the applicants.