SANDHYA BORA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. C. W. Mantaw, learned counsel for the petitioner. Also heard Mr. T. Ete, learned Additional Public Prosecutor for the State of Arunachal Pradesh.

(2.) This is an application, under Sec. 482 of the Cr.P.C, praying for quashing and setting aside the FIR dtd. 10/11/2014 filed by the petitioner No. 2 before the Officer-In-Charge, Tezu, Police Station which is registered as Tezu P.S. Case No. 103/2014, under Ss. 468/420/161 IPC.

(3.) It is stated that the present petition has been filed jointly on the basis of amicable settlement having arrived at between both the parties. The petitioner No. 2 had lodged the FIR on 10/11/2014 before the Officer-In-Charge, Tezu, police Station, against the petitioner No. 1 alleging that in the month of August 2012, the petitioner No. 1 had taken an amount of Rs.18,000.00 (Rupees eighteen thousand) only from the petitioner No. 2 with a promise to provide a job to petitioner No. 2, but she failed to keep her promise and rather after two weeks from taking the loan the petitioner No. 1 issued a forged and fabricated class 10th pass certificate in the name of the petitioner No. 2 which is shown to have been issued by the Board of Secondary Education, Assam.