ARVINDBHAI SHANTILAL MODI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY this application under Section 482 of the Code of Criminal Procedure, 1973, the applicants -original accused seek to invoke the inherent powers of this Court praying for quashing of the First Information Report registered at the Umra Police Station, Surat, vide C.R. No. I -20 of 2009 for the offence punishable under Sections 416, 420, 465, 467, 468, 471 and 120 -B of the Indian Penal Code.

(2.) THE case of the prosecution in brief may be summarized as under:

(3.) SMT . Mangiben, widow of Shantilal Nanabhai executed a registered Will dated 30th August 1989 in the Office of Joint Sub -Registrar, Surat -5, in presence of the witnesses Mr. Arvindbhai Shantilal Modi, the applicant No. 1, and Mr. Harivadan Shantilal Modi. The said Will is registered at Serial No. 10916 in Book No. 3 in the Office of the Joint Sub -Registrar, Surat -5 on 30th August 1989. The applicant/petitioner no. 1 Arvindbhai Shantilal Modi and Harivadan Shantilal Modi had put their signatures as witnesses in the registered Will. Smt. Mangiben had bequeathed her share in the land in question to Laljibhai Arjanbhai, Shardaben Laljibhai, Haresh Laljibhai, Jayantibhai Ranchhodbhai and Chhaganbhai Shantilal.