JITENDRA GUNVANTRAY THAKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Applicants are before this Court seeking following reliefs: "9.. In view of the aforesaid facts stated herein above the petitioner most respectfully prays this Hon'ble Court as under. (A) Your Lordships may be pleased to admit and allowed this petition, (B) Your Lordships be pleased to quashed and set aside the impugned F.I.R. Bearing I C.R.No.134/2013 registered with the Sector7 Police Station, and charge sheet bearing Criminal Case No 3718/2016 pending before Chief Judicial Magistrate Court, Gandhinagar, for the offence punishable U/s. 406,420, 465, 467, 468, 471 and 120(B) of the I.P.C., on such terms and conditions as deem fit and necessary. (C) Your Lordships be pleased to stay the further proceedings during the pendency of the application, in connection with the F.I.R. bearing IC.R.No.134/2013 registered with the Sector7 Police Station and Criminal Case No 3718/2014 of Chief Judicial Magistrate Court, Gandhinagar. (D) Your Lordships be pleased to kindly grant any such other order/s or relief/s as deem fit, just and proper in interest of justice."

(2.) The complainant is present. The dispute, according to her, is settled amicably and she has received the sum of Rs.3 lakhs. Remaining amount of Rs. 40,000/ is of the month of November, 2016. This Court on 30.9.2016 had directed the learned Additional Public Prosecutor for respondent No.1 to verify whether any of the official documents of the Canadian Government has been forged.

(3.) Learned Additional Public Prosecutor submits that the petitioner had attempted to mislead by showing the documents of Canadian Government and falsely ensuring the respondent complainant to get such a document issued from the Government.