AKHILESH SINGH Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) - Heard finally.

(2.) The petitioners have sought the relief of quashment of FIR at Crime No.341/18, registered at Police Station, Omti, Jabalpur for offences under Sections 419, 420, 467, 468, 471 read with Section 120-B of IPC on the ground that, this is the second FIR and not permissible under the law. In this background, reference has been made to the cases of "T.T. Antony v. State of Kerala and others reported as (2001) 6 SCC 181 " and "Narmada Bai v. State of Gujarat and others reported as (2011) 5 SCC 79 ".

(3.) On perusal of the record it is found that, FIR has been lodged at police station Birsanagar, District Singbhum, Jharkhand. Allegedly, the petitioner No.1/Akhilesh Singh is a renown criminal. When his apartment was raided, large number of documents were found, which include properties and assets in different states in different names. At Jabalpur, he projected himself to be Sanjay Singh, at Delhi, he projected himself to be Arvind Sharma. In Haryana and Delhi, he purchased properties, projecting himself to be Dilip Singh and in Uttrakhand, he purchased property in the name of Ajit Singh and in other states, he misrepresented as Manoj Kumar Singh. Different forged PAN numbers, forged driving licenses, Voter ID cards, gas connections, passbooks, bank accounts were found, in which the photographs of the petitioner No.1/Akhilesh Singh has been affixed, showing in different names.