IMLAKH KHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this petition is made to the FIR No.19 of 2023, under Ss. 420, 467, 468, 471, 120-B IPC, Police Station Nehru Colony, Dehradun, District Dehradun.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, a secret information was received that various persons are practicing as Medical Officers based on forged documents. Two persons were detected by the Police, they were Preetam Singh and Manish Ali, the co-accused. When they were questioned, it were they, who told it to the Police and Medical Department's Officers that the applicant and one more Imran did provide them the fake medical documents for money. It is the case that the applicant and the co-accused had taken Rs.6,00,000.00 to Rs.8,00,000.00 from the persons, who provided the fake medical certificates.