SUKHPAL SINGH BHULLAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. seeks quashing of FIR No. 62 dated 27.05.2012 registered under Sections 420, 465, 467, 468, 471 at Police Station Valtoha, District Tarn Taran (Annexure P.1) and all consequential proceedings arising therefrom.

(2.) The aforesaid FIR had been got registered by respondent No.2-complainant with the allegations that the date of birth certificate, PAN Card and passport of the petitioner showing his date of birth as 24.06.1978 had been forged with a view to contest the election of the President, Youth Congress (I) in the year 2011 as the maximum age limit prescribed was 35 years; that the petitioner got issued an Arm Licence No. 251/PS/Valtoha by the Deputy Commissioner, Amritsar on 12.12.1996 and the same could have only been issued if the petitioner was of the age 21 years, wherein his age was recorded as 25.06.1975. It was, thus, alleged that the date of birth certificate dated 24.06.1975 is genuine whereas the date of birth certificate dated 24.06.1978 is a forged document.

(3.) After registration of the FIR, the police had conducted the investigation and found both the aforesaid certificates to have been issued by the authorities concerned against proper entries. It was found by the Investigating Officer that the certificate showing the date of birth as 24.06.1978 was having the surname of 'Bhullar' written on it and, thus, the same was, as per the Investigation Officer, forged one. It was further found that only person more than 21 years of age can be issued an Arm Licence; that the said licence having been issued in the year 1996, might have been issued on the basis of the certificate showing the date of birth as 24.06.1975.