LAIQ RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, by this petition under Sec. 482 of the Code of Criminal Procedure seeks to quash the registration of an F.I.R. No. 20 of 1986 at Police Station Dharampur. The investigation being carried out pertains to Sections 406/420 of the Indian Penal Code. The petitioner, by this petition has a grievance against the Police for his inclusion in the investigation of this case as an accused.

(2.) The petitioner alleges that he remained President of Gram Panchayat Sharyana between 1970-1985. In 1985 elections he was defeated. He filed an Election petition before the Deputy Commissioner and the election of the opponent was set aside and the matter is stated to be pending in this Court under the Writ jurisdiction.

(3.) The petitioner further asserts that during his tenure as President of the Panchayat, number of works were undertaken and completed. It was due to the successful tenure of the petitioner that the opponents felt envious of the same, so, they were on the look out for an excuse to defame the petitioner. The registration of the present case is the outcome of this rivalry and it is alleged that the petitioner abused his power as President of the Panchayat and tried to defraud the Scheduled Castes and Scheduled Tribes Corporation and the Bank by getting loans in the names of fictitious persons as well as by helping some unscrupulous persons by either forging their signatures or certifying them eligible for the loans in question. It is further alleged that there are many applicants who have been impersonated or. claims has been approved in relation to some such persons who are dead long back.