SHYAM KALI Vs. STATION OFFICER R S BABERU

JUDGEMENT

(1.) HEARD Mr Ramendra Asthana, learned Counsel ap pearing on behalf of the petitioners, who has come up with a prayer to quash the First Information Report dated 8-6-1993 as contained in Annexure No. 1. His con tention is that the allegations levelled against the petitioners are totally false.

(2.) ON perusal of the First Informa tion Report we find that there is an allega tion that by preparing a Farji (forged or fraudulent) order the petitioners got their names entered in the revenue record. The question as to whether the order is forged one or not has to be looked into by the police first. Prima facie there is allegation of commission of an offence by the petitioners which cannot be quashed while exercising our jurisdiction under Article 226 of the Constitution of India.