SHAREEF Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) This petition has been filed by the petitioner for quashing the F.I.R. dated 08.08.2016, registered as Case Crime No.219 of 2016, under Section 420, 467, 468, 471 & 120-B I.P.C., registered at Police Station Kotwali Laksar, District Haridwar.

(2.) Allegation against the petitioner in the F.I.R. lodged by the respondent no.3 (complainant) is that petitioner and inlaws of respondent no. 3, by opening a forged bank account with the help of bank officials, have misused some cheques by giving the same to some of their friends.

(3.) Learned counsel for the petitioner submitted that the petitioner has falsely been implicated in the matter and, in fact, the petitioner was not at all indulged in the instant crime. He submitted that the petitioner has not signed any cheque and, in fact, the cheques have been signed by respondent no. 3 herself. He requested that those cheques should be sent for the verification of the signatures.