NAVNEET AGAWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By filing this writ application, the petitioner has prayed for quashing of the First Information Report which has been registered under Sec. 420 of the Penal Code, bust subsequently, Ss. 467, 468 and 471 of the same Code has been added by the Station House Officer PS Kotwali, District Pithoragarh, which was transferred to Champawat Police Station. Admittedly, in this case the petitioner has earlier approached this Court for quashing of the FIR, but the same was disposed of with such observations giving liberty to the petitioner to file appropriate application before the learned Sessions Judge seeking anticipatory bail under Sec. 438 of the Code. Now, the application has already been dismissed by the learned Sessions Judge and an application is pending before the Coordinate Bench of this Court.

(2.) Learned counsel for the petitioner would submit that even if the contents of the FIR are taken to be true, no offence under Ss. 467, 468 and 471 are made out. However, it is apparent from the FIR that there is certain allegations regarding forgery and as per the settled law, whenever an allegation is made and it constitute a prima facie cognizable case then it is the duty of the Police to investigate the same. The investigation the case should not be ordinarily and lightly interfered by the Court unless there is substantial reason to believe that the investigation should not proceed because the FIR needs to be quashed in the ultimate analysis.

(3.) In this case the learned counsel could not satisfy the Court on a reading of the FIR that that the contents of the FIR do not reveal a case under Ss. 467, 468 and 471 of the Penal Code. However, she has pointed out that one Ketan Rojoria, has filed an affidavit on the basis of Power of Attorney allegedly executed by the complainant. In writ applications being WP(MS) No. 1277 of 2020, WP(M/S) No. 1860 of 2020, and WP(M/S) 960 of 2020, and the documents filed before the Excise Authorities in three different districts.