(1.) The present application has been filed by Gopalbhai Natwarbhai Jani, who is the original accused No.2 in FIR being 152/2013 registered at Odhav Police Station for offences under Sections 406, 420, 465,468,471,328 and 120(B) as well as 506(1) of the Indian Penal Code.
(2.) Facts in nutshell are that the respondent No.2 the original complainant, as the narrative goes in the complaint states that he is an owner of certain lands at Kathwada. One Jayantibhai Gamabhai Prajapati, who is a watchman at a factory, on 01.04.2012, offered to carry the complainant in his autorickshaw at the outskirts of his village, where he would normally sit in the evening. While he was being taken around in an autorickshaw, two unknown people boarded the autorickshaw for going to the Hanuman temple. When the complainant insisted that he get out of the rickshaw, Jayantibhai insisted that he continue to travel with him. According to the complainant, these two unknown people, one of whom the complainant names as Jayantilal Solanki offered him prashad, on consuming of which he fainted. He was left by Jayantibhai Prajapati in his autorickshaw at his residence.
(3.) Later in point of time i.e. after a month, Lallubhai Sankabhai Desai, the accused No.1 came to him and informed him that he had been handed over files which showed that the complainant had sold his land. Confronted with the fact of his land being sold, the complainant denied having done so. Lallubhai, the accused No.1 informed him that on the date when he was in the autorickshaw, it appears that the two unknown persons, one of which was accused No.3 Jayantibhai Solanki could have, after giving him the prashad, taken his signatures on a document purported to be the Sale Deed. The accused No.1 Lallubhai offered the services of the present applicantGopalbhai to mediate between the two unknown purchasers, who according to the complainant had obtained such deed from him fraudulently.