GAGAN PREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) SHORT reply alongwith documents Annexure R1, R2 and R3 filed by learned State counsel are taken on record.

(2.) THIS is an application under Section 482 of the Code of Criminal Procedure (in short, "Cr.P.C.") for quashing of First Information Report No.88 dated 19.02.2010 under Sections 420, 465, 467, 469, 471 and 120 -B of the Indian Penal Code (in short, "I.P.C.") registered against the petitioner at Police Station Civil Lines, District Amritsar alongwith all proceedings emanating therefrom.

(3.) THE First Information Report No.88 dated 19.02.2010 relating to filing of a false experience certificate alongwith the application form submitted by Gagan Preet Kaur wife of Mandeep Singh, daughter of Gurbax Singh, while applying for the post of Punjabi Mistress in response to an advertisement published by the Department of Education, Punjab, in the year 2006, was registered on complaint no.220 -ADGP dated 29.01.2010 sent by Additional Director General of Police (Crime) Punjab, Chandigarh to Senior Superintendent of Police, Amritsar. It was mentioned in the complaint that inquiry was conducted under the orders of Senior Superintendent of Police, Amritsar City by Deputy Superintendent of Police (Detective). District Attorney (Legal) commented that an inquiry from the concerned department be made whether the experience certificate was required from Gagan Preet Kaur wife of Mandeep Singh (petitioner) for getting the job. During investigation, Gagan Preet Kaur clarified that she had filled column no.1 to 14 in the application form no.048174 on the basis of her educational qualification and in column no.14 had filled the details of the documents annexed with the application form. She stated that she neither received the experience certificate nor she required the same for getting the service as she was given the job in sports quota. According to her, the forged certificate issued by Guru Teg Bahadur High School, Gehri Mandi in her name had been annexed in her file under some planted act to get her implicated in a criminal case. Also during investigation, District Education Officer (EE), Amritsar, in his statement recorded on 18.08.2009, stated that at the time of getting the service Gagan Preet Kaur did not take the benefit of any experience certificate as she was selected on the basis of her qualification.