SAUMILA PRASSANKUMAR SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS petition has been preferred by original Accused Nos. 5 and 6 in relation to order made by the Court of JMFC, Ahmedabad (Rural) under Provisions of Section 156 (3) of the Code of Criminal Procedure, directing Satellite Police Station to undertake an investigation as regards the complaint dated 7. 12. 2006 lodged by respondent No. 2 herein, the original complainant.

(2.) HEARD learned Advocate for the petitioners and learned Advocate for the original complainant.

(3.) THE facts which could be culled out from the complaint dated 7. 6. 2006 are that some land (whose details are also not mentioned in the complaint) is stated to have been passed of by an alleged sale by Accused Nos. 1,2,3 and 4 by a document in the form of Indemnity Bond, Power of Attorney, Memorandum of Understanding and cancellation of earlier Power of Attorney stated to have been executed and presented for registration before the Sub-Registrar, Viramgam, District Ahmedabad on 30. 11. 2006. Various offences are alleged to have been committed by the Accused under Sections 406, 420, 467, 468, 471, 294 (C), 506 (2), 120b and 114 of IPC in this regard. The complaint alleges that the same land appears to have been sold by a registered deed prior to the transaction with the complainant by a document executed on 6. 3. 2006 as informed by the Sub-Registrar on 1. 12. 2006.