KANTIBHAI RAVJIBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Learned Additional Public Prosecutor Mr.L.B. Dabhi waives service of notice of Rule on behalf of the respondent-State, whereas learned advocate Mr.N.K. Majmudar waives service of notice of Rule on behalf of the respondent No.2-original complainant.

(2.) The First Information Report in question alleges offences under Section 406, 420, 465, 467, 468, 471 and 114 of the Indian Penal Code, 1860.

(3.) Adverting to the contents of and allegations in the First Information Report, they related to the transactions in respect of land bearing revenue Survey Nos.144 and 156, T.P. Scheme Final Plot No.633 of Village Gorva, Taluka District Vadodara. It was stated that the original owner of the land was one Desaibhai Babubhai, who by executing a Will, gave the land to his daughter Punjiben. Upon death of Punjiben, by law of succession, land property came to one Mohanbhai Harmanbhai Padhiyar and Mangalbhai Harmanbhai Padhiyar. One third share from the property was given to Savitaben Padhiyar by said Punjiben by way of Will, as the Punjiben had no daughter and Savitaben had been staying with Punjiben during her life time.