INDRAJEET Vs. STATE OF U P

JUDGEMENT

(1.) By this writ petition the two petitioners herein seek quashing of an F.I.R. dated 27.3.2007 registered as case Crime No. 163 of 2007 under Sections 419/420/467/468/471/120-B I.P.C. They also seek an interim order staying their arrest during pendency of this writ petition.

(2.) The F.I.R. is a short, one and a half page, document which clearly alleges that a registered power of attorney was got executed and registered fraudulently by the petitioner No. 1 in the name of the complainant by setting up an imposter lady. It is also alleged that the photograph on the power of attorney is that of the imposter lady. The petitioner No. 2 is a witness on the power of attorney. Photocopy of the 2 page power of attorney has been filed with this writ petition as Annexure ''2', which bears the photograph on its second page.

(3.) It is very unfortunate that there is not a single paragraph or sentence in the writ petition meeting the said specific allegations in the short F.I.R. There is no pleading saying or even suggesting that the photograph on the photocopy of the power of attorney (Annexure ''2' to the writ petition) is that of the complainant and not of any other lady.