KISHNA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this petition under Sec. 482 of Cr.P.C. for quashing the FIR No.0231/2020 registered at Police Station Dechu, District Jodhpur for the offences under Ss. 419, 420, 467, 468, 471 and 120-B of IPC.

(2.) Learned counsel for the petitioner submits that the petitioner was not posted as Gram Sewak at the time of occurrence. The petitioner was posted as Gram Sewak before Gram Panchayat, Chandsama in the year 2015-2016 and the present occurrence relates to year 2017 to 2020. In these circumstances, since the FIR lodged against the petitioner is frivolous, it may be quashed.

(3.) Learned Public Prosecutor has opposed the prayer made by learned counsel for the petitioner and submits a detailed report wherein it is mentioned that offence against the present petitioner who was a Gram Sewak of Gram Panchayat, Chandsama have been proved. He further submits that in FSL Report it is mentioned that 'the blue enclosed disputed signatures stamped and marked as Q1 to Q62 show dissimilarities with the blue enclosed standard signatures, writing stamped and marked as R1 to R107, A1 to A15, A38 to 53.