MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Mohinder Singh, retired Inspector of Police, has filed this petition under Section 482 Cr.P.C. for quashing of FIR No. 269 dated 23.11.1998 under Sections 420, 467, 468, 471 and 120-B IPC registered against him at Police Station Kotwali, Patiala.

(2.) THE aforesaid FIR has been registered against the petitioner on the allegation that he had altered his date of birth from 16.8.1929 to 1.10.1930 by forging the official record.

(3.) THE petitioner challenged the decision of the Department by filing a Civil Suit No. 9.5.1990. The said suit was decreed by the trial Court on 29.9.1999. In the said suit, the following finding was recorded regarding the date of birth of the petitioner :-