AURANGZEB Vs. STATE OF J&K AND OTHERS

JUDGEMENT

(1.) This petition under section 561-A Cr.P.C. seeks quashing of FIR No. 217/2010 of Police Station, Akhnoor under sections 420,199 and 200 RPC and order dated 25.02.2011, whereby in the charge-sheet arising in the impugned FIR, learned trial Magistrate has framed charge under sections 420, 199 and 200 RPC against the petitioner.

(2.) Heard learned counsel for the petitioner and perused the record.

(3.) Accusation against the petitioner (accused) is that he obtained a Permanent Resident Certificate (PRC) vide No. SDM/AKH/PRC/09-10/207 dated 21.12.2009 from the SDM, Akhnoor by concealing the fact that similar certificate had earlier been issued in his favour in file No. 480/PRC/1996-97 dated 21.12.1996.