RAJENDRAKUMAR RAMABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Section 482 of the Code of Criminal Procedure, 1973, the applicants - original accused Nos. 1, 2 and 3 seek to invoke the inherent powers of this Court, praying for quashing of the First Information Report, being I -C.R No. 70 of 2014, lodged before the Chiloda Police Station, Gandhinagar, for the offence punishable under Sections 406, 420, 465, 467, 468, 471, read with Section 114 of the IPC.

(2.) The case of the prosecution may be summarized as under: -

(3.) It appears that the sale -deed of 10.5.2010 in favour of the applicant No.3 herein is not a subject matter of challenge in the said Suit. In the Civil Suit filed by the first informant, he claims 1/3 rd share in the property. He also prayed for an injunction below Injunction Application Exh.5.