RONAK PURUSHOTTAMBHAI THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP, Mr. L.R. Pujari and learned advocate, Mr. Dharmesh Shah for the respondent No. 2 waive service of notice of rule.

(2.) HEARD learned advocate, Mr. Bhargav Karia for the petitioners, learned APP, Mr. L.R. Pujari for the respondent No. 1 and learned advocate, Mr. Dharmesh Shah for the respondent No. 2.

(3.) THIS Court has gone through the complaint and the papers of charge sheet. The alleged sale deed took place on 29 -1 -2007. The present petitioner, who is an advocate, has only signed in the document as a witness. He is neither a party to the said document nor a beneficiary in the transaction. Merely he has signed the document, knowledge of any offence cannot be attributed to the present petitioner. Therefore, in the opinion of this Court, no ingredients of offence alleged against the present petitioner are made out.