SANGITA BAKLIWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BY THE COURT: Although the petitioner has prayed for quashing of the FIR, FIR No.328/2009, dated 01.12.2009, registered at Police Station Adarsh Nagar, Jaipur for offences under Sections 420, 406 IPC, but the learned counsel for the petitioner has made a very limited prayer before this court.

(2.) MR. Rajendra Kumar Sharma, the learned counsel for the petitioner, has pleaded that when the Police had asked the petitioner to identify her signatures on the withdrawal slips, she had clearly told the Police that the signatures are not hers. However, instead of getting the signatures verified and examined by Forensic Science Laboratory, the Police had arrested the petitioner. Meanwhile, the petitioner has gotten the signatures examined privately by the Former Additional Director, Rajasthan Police, Forensic Science Laboratory. The Former Director, in his report, has clearly stated that the signatures are not that of the petitioner. According to the petitioner, she has submitted the said report to the Investigating Officer. But despite the submission of the said report, the Police is still not getting her signatures examined and verified by the FSL. Hence, the limited prayer of the learned counsel for the petitioner that the I.O. be directed to send the withdrawal slips for examination of the FSL and a report should be sought from the FSL as to the veracity and authenticity of the petitioner's signature thereupon. He has further pleaded that since the petitioner happens to be a widow lady, who needs to look after her children, the FSL be directed to expedite and to give its report within a period of one week.