KAUSHALYA BAI Vs. STATE OF M P

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Cr.P.C. for quashment of the FIR and the proceedings of crime No.424/2011 registered at Police Station Bijuri, District Anuppur for the offence under Sections 181, 197, 198, 200, 420, 467, 468, 471, 120-B of the I.P.C. against the applicant.

(2.) Relevant facts of the case, in brief are that one Rajesh Soni has submitted a written complaint to the Superintendent of Police, Anuppur stating that under an agreement between the land owners and the South Eastern Coal Fields Limited, under the Rehabilitation scheme employment was to be provided to the family members of the land owners whose land was acquired. In the complaint it is alleged that some land owners have submitted false information about their relationship with the aspirants and they have got employment and in this regard they have also submitted some false documents i.e. Ration Card, Residential certificate and Pedigree of the family. Therefore, it is prayed in the complaint that necessary punitive action be taken against the culprits. This complaint was enquired by Shri K.L.Banjare, SDO (Police), Kotma, District Anuppur and on enquiry, it was found that in addition to others one co-accused Jagdish Tiwari has got employment for his brother-in-law Jai Narayan on the basis of false claim that Jai Narayan is his son. It was also found that for the aforesaid claim he submitted forged and false documents like Mark-sheet, Declaration, Affidavit, Ration Card, Residential certificate and certificate of the Panchayat about Pedigree of his family. The applicant was Vice Sarpanch of Gram Panchayat - Khodri and she has also issued false pedigree of the family of aforesaid Jagdish Tiwari showing Jai Narayan as his son. On the basis of aforesaid enquiry SDO (P) directed the incharge Chowki, Ram Nagar to register a criminal case against all concerned in which the applicant has also been named as a culprit with regard to issuing false Pedigree of the family of co-accused Jagdish Tiwari being a Vice Sarpanch of the Gram Panchayat Khodri and the FIR which is under challenge in this case was registered on 18.10.2011 and the matter is still under investigation and the same is in the advance stage.

(3.) Heard the learned counsel for the parties.