AJAY KUMAR SAXENA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Vinod Kumar Singh, learned Senior Advocate assisted by Shri Vijay Kumar, learned counsel for the applicant, Shri Santosh Kumar Mishra, learned A.G.A. for the State and perused the record.

(2.) The prosecution case is that applicant Ajay Kumar Saxena, Managing Director of M/s Pioneer Power Engineers Limited had forwarded a letter dated 1.3.2018 to the Principal Secretary, Medical Health and Family Welfare, Government of U.P. Lucknow submitting that on his land Khasra No. 491 sa, Farukhabad, Chillawan, Pargana Bijnore, Silver Jubilee School was being run. Along with said letter he has sent the orders dated 15.10.2016, 24.7.2017 and 3.10.2017 passed by the Civil Court and High Court which after verification by the authorities were found to be forged and thus, the present First Information Report was lodged against the applicant.

(3.) Learned counsel for the applicant submits that the applicant is aged about 61 years and suffering from various diseases. The applicant has no criminal history except the present case and Case Crime No.0418/2019 under Section 419 / 420 / 467 / 468 / 471 Indian Penal Code and Section 3 of Prevention of Damages of Public Property Act 1984, Police Station Sarojini Nagar, District Lucknow in which the applicant is on bail.