ELVIN MASIH, SECRETARY C.N. 1 AND PURELY LINGDO MODERATOR Vs. STATE OF UTTARAKHAND, THROUGH SECRETARY (HOME),

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition moved under Article 226 of Constitution of India, the Petitioner has sought quashing of the First Information Report 07.04.2011, registered as Crime No. 115 of 2011, relating to offences punishable under Section 120B, 420, 467, 468, 471 and 511 I.P.C., Police Station Haldwani, District Nainital.

(3.) THE impugned F.I.R has been lodged by the complainant (Respondent No. 3) without mentioning anything about the report dated 28.03.2011 of the Sub Registrar of Societies and Chits Haldwani, by moving an application under Section 156(3) of Code of Criminal Procedure., alleging that the accused have forged the papers to grab the properties of the Church.