YASHWANT SINGH S/O KHYALI SINGH BISHT ASSISTANT DEVELOPMENT OFFICER (CO OPERATIVE) BLOCK DEVELOPMENT OFFICE KALJIKHAL, TEHSIL PAURI, DISTRICT PAURI GARHWAL Vs. STATE OF UTTARAKHAND AND ORS

JUDGEMENT

(1.) Heard.

(2.) By means of this writ petition moved under Article 226 of Constitution of India, the petitioners have sought quashing of the First Information Report dated 30.06.2011, registered as Crime No. 01 of 2011, Patwari Circle, Patwalsyun, District Pauri Garhwal, relating to offence punishable under section 120B I.P.C.

(3.) It is alleged in the First Information Report lodged by Social Welfare Officer that one Jaykrit Singh has withdrawn the old age pension by making false statement, and submitting false papers. Learned counsel for the petitioners submitted that petitioners are Assistant Development Officers, and they have no role in commission of crime.