SHAGUFTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner seeks quashing of FIR No. 567 of 2020, under Sections 420, 467, 468, 471 and 120B IPC, Police Station Kotwali Manglore, District Haridwar.

(2.) Heard learned counsel for the parties through video conferencing.

(3.) Fir in the instant case was lodged by respondent no.3, on 11th September, 2020. According to it, in order to show the victim of an offence as a minor, forged transfer certificate was prepared from a Madarsha Imam Hussain, village Jainpur Jhanjhedi (for short "the Madarasha") and the age of the victim was wrongly recorded. The petitioner was Principal of the Madarsha. This matter was reported and an inquiry was conducted thereafter, it was revealed that the documents were forged. Subsequent to it recommendations were made for revoking the recognition granted to the Madarsha. In the FIR, reference has been made to an inquiry report.