ASITKUMAR CHANDRAKANT JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Learned Additional Public Prosecutor Mr.Rutvij Oza waives service of notice of Rule on behalf of the respondent-State. The application was taken up for final consideration today.

(2.) It is in connection with First Information Report dated 18th February, 2015 bearing Crime Register No.I-17 of 2015 registered with Anklav Police Station, District Anand, in respect of the offences under Sections 465, 467, 468, 471 and 120B of the Indian Penal Code, 1860, that the present applicant-accused No.6 had presented this application under section 438 of the Code of Criminal Procedure, 1973.

(3.) The allegations in the First Information Report made by the complainant is about making wrong affidavit and preparing false pedigree in the year 2010 and thereby getting inserted name of owner in the revenue records. Thereafter on the basis of wrong revenue entry, land bearing Survey No.65 at Village Aasrma, Taluka Anklav, was converted into the name of the accused persons. Legal proceedings were also initiated in the year 2013 in form of filing of F.I.R. which was made subject matter of quashing petition. Therefore, the crux of the allegations was about entering the name of the accused in respect of the land by preparing false pedigree.