KHADIJAH SALEH ARIEF Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for directing the respondents to register the FIR pursuant to the written complaint dtd. 15/9/2020.

(2.) The brief facts of the case are that the applicant is a citizen of France, who is an origin of this Country. She possesses an immovable property known as Tika No.6, Entry No.10 situated at Vakharali Area, Mouje Rander, Surat City from last more than hundred years. It kept vacant when she lives in France. When she came to India, she used to visit this property. In the year 2020, one head strong person viz., Dimpu, along with others, have encroached on this property and thereby tried to snatch away the property by creating forged documents and also tried to demolish the same and thereby committed an offence under Ss. 392, 427, 447 , 452, 455, 467, 504, 506(2), 114 and 120B of the Indian Penal Code as well as under the Gujarat Land Grabbing (Prohibition) Ordinance, 2020. Therefore, this application for lodging the complaint against the said accused.

(3.) Heard learned advocates.