ALKA RAY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard the arguments of Sri Pranjal Krishna, the learned counsel for the applicant, Sri Shiv Nath Tilhari, the learned AGA-I for the State and perused the records.

(2.) By means of instant application filed under Sec. 482 Cr.P.C, the applicant has assailed validity of the order dtd. 28/2/2023 passed by the learned Additional Chief Judicial Magistrate Court No. 19, Barabanki, whereby her application for discharge has been rejected. The applicant has also challenged the order dtd. 22/6/2023 passed by the aforesaid Court framing charges against her under Ss. 419, 420, 467, 468 and 471 I.P.C.

(3.) On 2/4/2021, a First Information Report bearing Case Crime No. 0369 of 2021 was lodged by the Assistant Regional Transport Officer in Police Station Kotwali Barabanki Under Ss. 419, 420, 467, 468 and 471 IPC alleging that an ambulance bearing registration number UP41 AT 7171 was registered with the Transport Department Barabanki on 21/12/2013, in the name of the applicant, showing her address to be 56, Rafi Nagar, Barabanki, claiming that the ambulance will be used for transporting the patients of Shyam Sanjeevani Hospital and Research Centre Private Limited, National Highway 24, GT Mau. The applicant had produced a photo copy of her voter identity card showing the aforesaid address, which turned out to be false and forged as it was found that there was no house bearing No. 56 in Rafi Nagar. There is a house No. 56 in neighboring Abhay Nagar, wherein one Pradeep Mishra resides for the past several years. The F.I.R. alleges that the registration of the ambulance was done on the basis of forged documents.