RAJESH KUMAR SHUKLA Vs. STATE OF UTTARAKHAND

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 registered as Crime No.207 of 2011, relating to offences punishable under section 420, 467, 468, 471, 406 and 506 of I.P.C., Police Station Kotwali Laksar, District Hardwar.

(3.) HOWEVER , the allegation against the petitioner is that he was running a hospital with forged degree and thereby committing cheating. The photocopy of the degree of M.B.B.S annexed with the petition discloses that the name of the petitioner is not identical to the person awarded the degree. Copy of registration certificate (Annexure -2) shows that name of the father of the petitioner is not identical to the name of the father of the person whose name was registered as Dr. Kumar Rajesh. Annexure -4 filed with the petition shows that the person who sought his registration with Chief Medical Officer, Barielly, for working with Birendra Hospital, had Post Graduate degree of M.D (medicine), but no such degree appears to have been issued in the name of present petitioner. Name of the person, who has signed document Annexure -4 is mentioned as S.R.K.Shukla. And the photograph of the person, who had made an application in annexure -4 does not appears to be identical to the person, who sought registration with MCI (reference Annexure -2 with the petition).