CHAVDA DINESHJI SENDHAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants have prayed for quashing and setting aside First Information Report being C.R. No.I- 51/2017 registered with Visnagar City Police Station for the offences under Ss. 465, 468, 471 and 120(B) of the Indian Penal Code.

(2.) The gist of the FIR is as under, On 6/3/2017, the Taluka Development Officer received one application from the applicants seeking 'Sanad' for their land, however, the Taluka Development Officer having suspicion over the order of the year 1992 produced by the applicants, entrusted the investigation to the respondent no.2 herein and in pursuance thereto, detailed inquiry was carried out that there was no record found available with the office for passing the said order nor the copy of the said order was available with the office and thus, it is alleged that with a sole intent to grab the Government land, the accused have forged and fabricated the order and thereby the accused have committed alleged offences.

(3.) Heard learned advocate, Ms. Archita Prajapati for the applicants, learned APP Mr. Dhavan Jayswal for the respondent no.1 and learned advocate, Ms. Sejal Mandaviya for the respondent no.2.