KISHOREBHAI GANDUBHAI PETHANI Vs. STATE OF GUJRAT

JUDGEMENT

(1.) This criminal appeal has been preferred against the judgment and order dated 12.9.2011, passed by the High Court of Gujarat in Criminal Misc. Application No. 3213 of 2011 dismissing the appellants application for quashing the complaint lodged by the respondent No. 2 being ICR No. 180 of 2010 dated 5.7.2010 under sections 463, 465, 468, 471 and 114 of the Indian Penal Code 1860 (hereinafter referred to as 'IPC).

(2.) Facts and circumstances giving rise to this appeal are that:

(3.) On the contrary, Shri Nirav C. Thakkar, learned counsel appearing for respondent No. 2 and Ms. Hemantika Wahi, learned counsel for the State, have sumitted that in case the documents have been forege outsite the Court before being filed and relied upon in the Court proceedings, the provisions of section 195 CrPC are not attracted. To buttress their case, they have placed reliance on the judgment of this Court in lqbal Singh Marwah and Anr. v. Meenakshi Marwah and Anr, 2005 AIR(SC) 2119. It has been suggested by them that the appeal lacks merit and is liable to be dismissed.