CHETAN CHAMPAKKUMAR PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Common issue has arisen in all the captioned matters, by consent of the parties, the matters were heard finally and are being disposed of by this common judgment.

(2.) Petitions being Criminal Misc. Application No.28312 of 2017, Special Criminal Application Nos.6429 of 2017, 6477 of 2017, Criminal Misc. Application Nos.21418 of 2017, 21767 of 2017, 25082 of 2017 and 25279 of 2017, have been filed under under Sec. 482 of the Code of Criminal Procedure for quashing and setting aside the FIR bearing C.R. No.I-215/2017 registered before the Umra Police Station, Surat City under Sec. 406, 420, 465, 467, 468, 471, 120B and 114 of IPC

(3.) As per the complainant, to the facts noted in the complaint, Revenue Survey No.209 of village-Vesu with new Survey No.111/3 land being old tenure, area admeasuring 9814 sq. mtrs., the original owner is Homi Janhagirji Vesuna, and as per the complainant the said land was in possession and occupation of the original owner, since the complainant also holds a land in the outskirt of village Vesu and conducts agricultural activities; he came in contact with Homi Jahangirji Vesuna, who informed him in the year 1997, that he wanted to sell his land, the complainant, thus expressed his willingness, therefore, it is stated that complainant purchased the said land in the year 1997, in the name of his wife Shardaben and son Anup, and a registered Satakhat without possession was executed on 22/10/1997 by the owner of the land, Homi Jahangirji Vesuna.