BABUBHAI SOMABHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Service of rule is waives by Md. Jhaveri, Ld. APP for the respondent no. 1 and Mr. Dave, Ld. Advocate for respondent no. 2.

(2.) THE petitioner is original complainant. He has lodged one complaint under sections 406, 420, 465, 467, 468, 471 and 120B of the Indian Penal Code [IPC] with Manjalpur Police Station of Vadodara city on 25/12/2012.

(3.) IT is also disclosed that all the accused including respondent no. 2 had filed one Criminal Misc. Application No. 910/2013 to quash such complaint and even pending such petition, on 12/2/2013 sale -deed was executed in favour of the respondent no. 2 on the basis of forged power of attorney dated 11/1/1993. The record shows that the above referred Criminal Misc. Application was ultimately disposed of as withdrawn on 11/3/2014 considering the fact that pending such application charge -sheet was filed.