JEETENDRASINH JORAVARSINH GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as " Cr.P.C .") for quashing the FIR bearing CR no.I-77/2015 registered with Koth Police Station, Ahmedabad Rural for offences punishable under Ss. 465 , 467 , 468 , 471 , 120B of the IPC and to terminate all the subsequent proceedings in connection with the FIR.

(2.) Mr. Mahida, learned advocate for the applicant submits that the applicant is a practising advocate mainly in District Court, Narmada at Rajpipla and he has been practising since the year 1999 and had built up an impeccable reputation in the District Court, Narmada at Rajpipla by his sheer hard work and sincerity as an advocate and as a result, the State Government had appointed him as District Government Pleader from March, 2012.

(3.) Mr. Mahida submits that the applicant had performed the work as a notary, as accused no.1 advocate - Dharmendrasinh Gohil had approached the present applicant on 9/9/2011 and had requested for notarizing two documents, one being an affidavit and another affidavit of relinquishment, Mr. Mahida submits that advocate - Dharmendrasinh Gohil was known to the applicant since he is also a practising advocate of District Court, Narmada and all the blank areas of documents were filled in by advocate - Dharmendrasinh Gohil and in affidavit of relinquishment, even the words "identified by me" and other endorsement words as well as other endorsement are written by advocate- Dharmendrasinh Gohil and against that, accused no.1 had signed. It is stated by Mr. Mahida that 7 persons who had identified themselves as persons named in the affidavit of relinquishment had come to the applicant and they had brought their photographs and the photocopies of the identity proofs and had signed and affixed the thumb impression against their photographs and all of them had been identified by accused no.1.