RAMESHBHAI VALLABHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rameshbhai Vallabhbhai Korat - petitioner herein - is a practicing Advocate at Surat. He has issued one title clearance certificate in respect of Revenue Survey No. 598 of village Adajan. The said title clearance certificate said to be erroneous or to be precise, false. The petitioner is facing criminal prosecution for offence under Sections, 465, 467, 468, 471, 120 -B r/w Section 34 of IPC for that. The present petition is filed praying to quash the said prosecution.

(2.) Heard learned Advocate Mr. Tolia for the petitioner.

(3.) Rule. Learned APP Mr. K. P. Raval waives service of notice of Rule on behalf of respondent No. 1 - State. Respondent No. 2, though duly served, has chosen not to appear.