- (1.) Leave granted.
(2.) This appeal is filed against the impugned order dated 18.07.2011 passed by the High Court of Gujarat at Ahmedabad in Criminal Misc. Application No. 3999 of 2011 whereby the High Court dismissed the application filed by the appellant herein (original Accused No. 3) under Section 482 of the Code of Criminal Procedure, 1973 (in short 'the Code') to quash and set aside the impugned FIR No. 45 of 2011 dated 12.03.2011 lodged by Vipulbhai Harshadbhai Raja, Respondent No. 2 herein with Sanand Police Station, Ahmedabad for the offences punishable under Sections 467, 468, 471, 420 and 120-B of the Indian Penal Code, 1860 (in short 'the IPC').
(3.) Brief facts: (i) Respondent No. 2 herein is the President of Shri Supan Plot Owners' Association situated at Village Nidhrad, Sanand, Ahmedabad. Certain plots of the said Association were disposed of illegally by creating false/forged documents by one Pravinbhai Gangashankar Raval (original Accused No.1) in favour of one Janakben Pravinchandra Raval (original Accused No.2) who, in turn, sold the same to one Jayrajsinh Digvijaysinh Rana, the appellant herein (original Accused No. 3). (ii) Pursuant to the same, Respondent No. 2 herein lodged FIR No. 45 of 2011 dated 12.03.2011 alleging about the sheer collusion of all the three above named accused persons in disposing of the plots. (iii) Being aggrieved and dissatisfied with the same, the appellant herein (Accused No.3) preferred an application under Section 482 of the Code before the High Court to quash and set aside the said FIR. The High Court, by impugned order dated 18.07.2011, dismissed the same. (iv) Challenging the said order of the High Court, the appellant has filed the above appeal by way of special leave before this Court. ;