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Gujarat High Court

Arvindbhai Chimanbhai Patel S/O ... vs State Of Gujarat & 6 on 16 December, 2015

Author: J.B.Pardiwala

Bench: J.B.Pardiwala

                 R/SCR.A/5089/2015                                               ORDER




                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              SPECIAL CRIMINAL APPLICATION (DIRECTION - TO LODGE
                              FIR/COMPLAINT) NO. 5089 of 2015

              [On note for speaking to minutes of order dated 04/12/2015 in
                                     R/SCR.A/5089/2015 ]

         ==========================================================
              ARVINDBHAI CHIMANBHAI PATEL S/O JAMNABEN CHIMANBHAI
                               PATEL....Applicant(s)
                                     Versus
                      STATE OF GUJARAT & 6....Respondent(s)
         ==========================================================
         Appearance:
         MR AB MUNSHI, ADVOCATE for the Applicant(s) No. 1
         PUBLIC PROSECUTOR for the Respondent(s) No. 1
         ==========================================================

                 CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA

                                      Date : 16/12/2015


                                       ORAL ORDER

1. By this note for speaking to minutes, it has been pointed out that in para-5 of the order dated 4th December, 2015, there is no reference of the Zone of jurisdiction of the Deputy Commissioner of Police, Surat. Para-5 shall be read as under;

"The Deputy Commissioner of Police, Surat, Zone-II is also directed to monitor the investigation in the wake of serious allegations made in this petition. I expect the investigation to proceed expeditiously and the same be completed within a period of four months from today"

2. The office is directed to effect the necessary correction or Page 1 of 2 HC-NIC Page 1 of 6 Created On Fri Dec 18 02:00:22 IST 2015 1 of 6 R/SCR.A/5089/2015 ORDER addition so far as the Zone is concerned and issue a fresh writ of the order.

3. The note for speaking to minutes is, accordingly, disposed of.

4. Direct service is permitted qua the Deputy Commissioner of Police, Surat, Zone-II.





                                                                     (J.B.PARDIWALA, J.)




         Vahid




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HC-NIC                                 Page 2 of 6      Created On Fri Dec 18 02:00:22 IST 2015
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                   R/SCR.A/5089/2015                                                     ORDER




                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

SPECIAL CRIMINAL APPLICATION (DIRECTION - TO LODGE FIR/COMPLAINT) NO. 5089 of 2015 ========================================================== ARVINDBHAI CHIMANBHAI PATEL S/O JAMNABEN CHIMANBHAI PATEL....Applicant(s) Versus STATE OF GUJARAT & 6....Respondent(s) ========================================================== Appearance:

MR AB MUNSHI, ADVOCATE for the Applicant(s) No. 1 MR JK SHAH, APP for the Respondent(s) No. 1 ========================================================== CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA Date : 04/12/2015 ORAL ORDER 1 By this writ application under Article 226 of the Constitution of  India, the petitioner has prayed for the following reliefs:
"16(a) Your   Lordships   be   pleased   to   issue   a   writ   of   mandamus   or   any   other appropriate writ, order and/or direction and be pleased to direct the   respondent   no.3   herein   to   further   direct   the   respondent   no.4   Police   Inspector, Khatodara Police Station, to immediately register the F.I.R. on   the basis of the complaints given by the petitioner at Annexure­B, G colly   and H and then proceed further in accordance with law;
(b) Your   Lordships   be   pleased   to   issue   a   writ   of   mandamus   or   any   other appropriate writ, order and/or direction and be pleased to direct the   State of Gujarat by way of interim relief to appoint a high rank officer to   inquire   and   investigate   into   the   complaints   given   by   the   petitioners   at  Annexure­B colly, G colly and H and submit action taken report before this   Honourable Court within stipulated time period; 
(C) Your   Lordships   be   pleased   to   issue   appropriate   writ,   order   or   direction quashing and setting aside the impugned communication dated   Page 1 of 4 HC-NIC Page 3 of 6 Created On Fri Dec 18 02:00:22 IST 2015

3 of 6 R/SCR.A/5089/2015 ORDER 18­5­2015 at Annexure­A to this petition and direct the high rank officer   who may be appointed by this Hon'ble Court to forthwith lodge an FIR   against the accused persons; 

(d) Your Lordships be pleased to direct the respondent nos.2 and 3 to   direct   Police   Inspector,   Khatodara   Police   Station   (respondent   no.4),   to   immediately register the F.I.R. on the basis of the complaints given by the   petitioners at Annexure­B colly, G colly and H and then proceed further in   accordance with law pending the admission, hearing and final disposal of   this petition; 

(e) Pending the admision, hearing and final disposal of this petition,   Your Lordships may be pleased to direct the respondent no.3 to procedure   the original power of attorney dated 17­7­1978 and sent the same to FSL   for the purpose of verification of the specimen signatures of the mother of   the petitioner and after obtaining such report the same may be produced   before this Hon'ble Court for perusal; 

(f) Your Lordships be pleased to grant such other and further relief/s,   as are deemed fit, in the interest of justice."

2 On 6th November, 2015, the following order was passed:

2. On 16th September, 2015, the following order was passed;

In the course of the hearing of this matter, it was understood that   the Investigating  Officer  shall make all possible efforts to recover   the original Power of Attorney, a copy of which is annexed at page   69 (Annexure "C" collectively), purported to have been executed by   one   Jamnaben   Gandabhai   Patel,   in   favour   of   Dahiben   Gijubhai   Patel.   The   Investigating   Officer   shall   take   steps   to   collect   the   original and thereafter forward the same to the FSL for the opinion   of   the   hand­writing   expert.   If   the   I.O   is   unable   to   recover   the   original Power of Attorney from the person who is presumed to be   in possession,  then  it shall  be  open  for  him  to draw  an  adverse   inference that an important document is not being parted with for   an effective investigation.

Let this matter appear after four weeks i.e. on 15.10.2015.

3. An affidavit­in­reply has been filed by one Mohammed Aarif M. Diwan,   Police Inspector, Khatodara Police Station, Surat City. It appears from the   materials on record that the case is one of execution of a bogus and forged   power of attorney of the year 1978, a bogus and forged possession receipt,   a bogus and forged agreement to sell and a sale deed of the year 2000. As   Page 2 of 4 HC-NIC Page 4 of 6 Created On Fri Dec 18 02:00:22 IST 2015 4 of 6 R/SCR.A/5089/2015 ORDER usual,   this   matter   being   from   Surat   is   one   of   a   land   grabbing.   The   investigating   officer   is   personally   present   in   the   Court.   After   taking   instructions  from the investigating  officer,  Mr. Amin, the learned  Public   Prosecutor,   made   a   statement   that   despite   all   efforts   being   put   in   to   recover the alleged forged power of attorney, the same has not been able to   recover.   However,   whatever   investigation   has   been   carried   out   so   far,   prima   facie,   discloses   commission   of   a   cognizable   offence.   Mr.   Amin   submitted   that   offence   would   be   registered   by   registration   of   the   first   information report at the concerned police station in accordance with law.   He submitted  that at the earliest,  the first information  report would  be   registered and the investigation would proceed further in accordance with   law.

4. In   my   order   dated   16th  September,   2015,   I   have   clarified   that   if   the   investigating   officer  is  unable  to  recover   the   original   power  of  attorney   from the person who is presumed to be in possession, then it shall be open   for   the   investigating   officer   to   draw   an   adverse   inference   that   an   important document is not being parted with for an effective investigation.   In such circumstances, the investigating officer will have to proceed with   the investigation in that direction.

5. Let the matter appear on 4th December, 2015. On that day, the further   progress in the matter shall be reported."

3 Today, when the matter is taken up for further hearing, Mr. J.K.  Shah,   the   learned   Additional   Public   Prosecutor   appearing   for   the  respondent - State of Gujarat produces a copy of the First Information  Report  registered  at  the   Khatodara  Police   Station,   District:  Surat  City  bearing C.R. No.I­213 of 2015 for the offence punishable under Sections  406420465467468471 and 120B of the Indian Penal Code. 

4 It appears that the first step in the process seems to have been  completed. Having found more than a  prima facie  case,  the Police has  thought fit to register the F.I.R. I expect the Investigating Officer now to  undertake   the   investigation   in   a   fair   and   transparent   manner,   more  Page 3 of 4 HC-NIC Page 5 of 6 Created On Fri Dec 18 02:00:22 IST 2015 5 of 6 R/SCR.A/5089/2015 ORDER particularly, in the right direction. I have already taken cognizance of  the fact that a very important document i.e. the bogus power attorney  has not been recovered so far. Since the F.I.R. has been registered, all  possible   steps   and   endeavours   should   be   made   by   the   Investigating  Officer to  procure  the  alleged bogus/forged power  attorney. The said  document is going to be the basis of the prosecution. For one reason or  the other, it has been suppressed. The reason also appears to be quite  obvious because once the document is in the hands of the Investigating  Officer, it would be very easy for the State to prove the case against the  persons concerned. 

5 The   Deputy   Commissioner   of   Police,   Surat   is   also   directed   to  monitor the investigation in the wake of serious allegations made in this  petition.   I   expect   the   investigation   to   proceed   expeditiously   and   the  same be completed within a period of four months from today. 

6 With the above, this petition is disposed of. Liberty is reserved to  approach this Court, in case of any difficulty. Direct service is permitted. 

(J.B.PARDIWALA, J.) chandresh Page 4 of 4 HC-NIC Page 6 of 6 Created On Fri Dec 18 02:00:22 IST 2015 6 of 6