NAVEEN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioners- Naveen Kumar and Usha Singh Tejayan seek quashing of Case Crime No.723 of 2023, under Ss. 120-B, 420, 467, 468, 471 IPC, Police Station Gangnahar, District Haridwar, with related reliefs.

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

(3.) According to the FIR, the father of the informant died on 2/5/2021. Despite that, the petitioner, Naveen Kumar, got prepared a forged death certificate dtd. 10/9/2021 of his father and withdrew two months pension and other amount. The FIR records that, in fact, both the petitioners gave a joint application to the Treasury, Roorkee, for that purpose. There are other averments as well in the FIR.