DAVE KUMUDCHANDRA MAHENDRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Sec. 482 of the Code of Criminal Procedure (for short "the Code"), the applicants seek quashing of the FIR registered as CR No.I-61 of 2018 registered with Vijapur Police Station, Mehsana for the offence punishable under Ss. 406, 420, 465, 467, 468 and 114 of the Indian Penal Code and further proceedings arising thereof.

(2.) The brief facts of the case are as under : 2.1 It is alleged by the complainant who is Secretary of Agriculture Produce Market Committee that there are total 127 shops in the APMC, Vijapur and out of those shops, some shops were given on lease to accused No.1 to 3. Said accused Nos.1 to

(3.) have without any right or title or without intimating the APMC, straightaway sold the said shops by way of registered sale deeds dtd. 17/4/2018 to accused Nos.4 and 5. Thus, the accused persons have in collusion with each other have tried to grab the shops belonging to the APMC, Vijapur. The complainant filed the FIR in question against the accused persons. Hence, the present petition. 3. Heard learned advocate Mr.Archit Jani appearing for the petitioners, learned APP Mr.Manan Maheta appearing for the respondent - State and learned advocate Mr.Dharmik Barot appearing for respondent No.2.