NARENDRABHAI CHHAGANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Article 227 of the Constitution of India, the petitioner -original accused No.6, has prayed for the following reliefs;

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

(3.) Mr. Sanjanwala, the learned senior advocate, assisted by Mr. Ajay Jagirdar, the learned advocate, vehemently submitted that the courts below committed a serious error in not discharging the petitioner from the prosecution having regard to the role attributed and the evidence on record. Mr. Sanjanwala submitted that one Bechar Kalidas was the owner of the lands bearing Survey Nos. 230/P, 375/1, 255/1 and 255/2 situated at Adajan, Surat. Bechar Kalidas was married to Bhikhiben. In the wedlock, the first informant was born. Bechar Kalidas, later on, married to one Dhanuben. In the wedlock with Dhanuben, a son Natubhai and a daughter Sushilaben was born. It is sought to be argued that in the wedlock of Becharbhai with Dhanuben, two more daughters were born, namely, Kamuben and Savitaben.