FEROZE FALIBHAI CONTRACTOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Article 226 of the Constitution of India read with Sec. 482 of the Cr.P.C., whereby applicant - original accused no. 1 - Firoz Falibhai Contractor, resident of Vadodara, is seeking quashment of the FIR being CR. No.11196008200983 of 2020 registered with J.P. Nagar Police Station, Vadodara for the offences punishable under Ss. 177, 181, 406, 465, 467, 471 and 212 read with Sec. 114 of the IPC and Sec. 6(d) of the Gujarat Prohibition of Transfer of Immovable Property and provision of Protection of Tenants from Eviction from the Premises in Disturbed Areas Act, 1991 (herein after referred as 'Disturbed Areas Act').

(2.) This Court has heard learned Senior Counsel Mr. I.H. Syed assisted by Mr. Panthil Majmudar, learned advocate appearing for and on behalf of the applicant - accused, Mr.Shalin Mehta, learned Senior Counsel assisted by Mr. Nisarg Jain, learned advocate appearing for and on behalf of original informant - private respondent and Mr.Bhargav Pandya, learned APP appearing for the respondent State.

(3.) Brief facts giving rise to file present application are that: