PAHEL SINGH RATHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Present writ petition is filed under Article 226 of the Constitution of India for quashing the FIR case crime no. 296 of 2009 under sections 420, 467, 468, 504, 506 IPC registered in Police Station - Laksar, District - Haridwar. Further relief is for quashing of order dated 11.11.2009 passed by Judicial Magistrate, Laksar, District - Haridwar whereby the Court directed to register the FIR under section 156 (3) Cr.P.C.

(3.) Complainant contended in the FIR that he is a poor farmer. He approached the accused to get agriculture card prepared to take loan. His further contention is that by playing fraud accused got agriculture green card issued in the name of complainant. Accused has withdrawn Rs. 3,50,000/- from the Bank by using agriculture green card dishonestly without knowledge of the complainant.