PRAVINSINH K RAOL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE applicant herein prays to quash the FIR filed by respondent No.2 before Pethapur Police Station, Gandhinagar bearing I -C.R.No.16 of 2012 for offence punishable under Section 463, 465, 471, 467, 468 r/w Section 114 of IPC.

(2.) BRIEF facts are, thus;

(3.) THE applicant before the court is a practicing advocate. Alleged role of the applicant now comes into picture. It is alleged that brother of the complainant had approached the applicant for title clearance certificate. Present applicant, upon going through the document produced before him, had issued title clearance certificate wherein, in substance, he has stated that there is no charge or claim of any Government or Semi -Government body over the property. Issuance of certificate by the applicant has led the complainant to join him as an accused in the present case. The certificate issued by the applicant is at Annexure -C.