JAGDISHBHAI DHORIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Section 482 of the Code of Criminal Procedure, 1973, the applicants seek to invoke the inherent powers of this Court, praying for quashing of the First Information Report being I-CR No.17 of 2015 registered with the Dakor Police Station, District Kheda, for the offence punishable under Sections 465 , 467 , 468 , 471 read with Section 114 of the Indian Penal Code.

(2.) At this stage, it is pertinent to state that so far as the applicant no.1 is concerned, he has passed away. So far as the applicant no.2 is concerned, he is the purchaser of the property in question. Keeping this in mind, I proceed to explain in brief the case of the first informant.

(3.) According to the first informant, he had given a proposal to his father for sale of the entire land in question bearing Block No.23, admeasuring 11-gunthas. The first informant put forward a proposal to the effect that he would pay the market price prevailing at the relevant point of time. An amount of Rs.20,000=00 is said to have been paid in respect of the Block No.23, admeasuring 11-gunthas.