ISHWARBHAI SHANKARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.Manan Maheta waives service of notice of rule for respondent no.1 - State of Gujarat.

(2.) By filing instant petition under Sec. 482 of the Code of Criminal Procedure, 1973 (" CrPC " for short), the applicants - original accused nos.3 and 5 seek to invoke inherent and extraordinary jurisdiction of this Court for quashing of the FIR being C.R. No.I-60 of 2018 registered with Bopal Police Station, Ahmedabad for the offence punishable under Sec. 406, 420 and 114 of the Indian Penal Code and subsequent proceedings of Criminal Case No.1404 of 2019 pending before the Court of learned 4th Additional Civil Judge & Judicial Magistrate First Class, Mirzapur, Ahmedabad.

(3.) The allegations in nutshell are as under, Though the respondent no.2 herein has purchased the land bearing Survey No.314 (Old Survey No.245/1/2/3/4) admeasuring 0/96/12 Sq.Mtrs. situated in the sim of Village : Ghuma, District : Ahmedabad from the original accused nos.1, 2 and others, they have sold the land to the applicants herein by executing registered sale deed taking advantage of their name running in the revenue record and thereby the accused have committed alleged offences.