SUNIL RAFAEL PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant has prayed for anticipatory bail in connection with the FIR being C.R. No.11196012230053 of 2023 registered with Fatehganj Police Station, District Vadodara for the offence punishable under Ss. 406, 420, 465, 467, 468, 471, 474, 120B, 114 of Indian Penal Code .

(2.) As per the FIR, by one Shalan wife of Chiliya Vanzari of Kamleshwar Taluka, Nagpur District Maharashtra, who is a 70 years old lady, she has stated that in the year 1980-81, she had purchased a property from one Rasikbhai Shah at Chhani, Vadodara, for which a share certificate was also given to her and her name was entered in the record as the owner of the property. The half constructed property was completed by her by obtaining loan and since 1997, she has left Vadodara to reside with her younger son, who is residing at Nagpur and key of the property was given to one Nirmal Pratapray Boghe, to look after it and to find a tenant for the property.

(3.) As per the complaint, as the complainant read a title clearance notice in the local newspaper on 29/12/2019 in respect of the aforesaid property, she objected to the aforesaid title clearance notice and therefore, came to know that on 24/8/2020, her property has been sold by some other persons and sale deed was executed by an unknown person posing herself as complainant and therefore, she filed the aforesaid FIR.