PRADEEP KUMAR Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) The writ petitioner, by means of present Writ Petition, seeks to quash the impugned FIR No. 13 of 2015 (Case Crime No. 09 of 2015), under Sections 467, 468, 471 and 420 of IPC, lodged by respondent no. 3 at Police Station Pati, District Champawat.

(2.) A first information report was lodged by respondent no. 3 against the accused/writ petitioner for the offences punishable under Sections 467, 468, 471 and 420 of IPC on 11.09.2015. The petitioner was sitting comfortably in his house since then. He chooses to file the present writ petition only on 26.07.2016 and claimed interim protection from arrest. The allegations against him are not so simple. These are grave accusations. The allegation against him is that he committed forgery in UTET-I of year 2011. On the basis of some fake documents, he succeeded in getting the job of Assistant Teacher. The first information report has been lodged by none else than the Deputy Education Officer. The First Information Report itself shows that the document was found forged after due inquiry. Relevant documents have been brought on record.

(3.) The question which arises for consideration of this Court is whether the petitioner should be granted protection from arrest