AKHTAR ALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners/Accused Akhtar Ali, Smt. Mumtaz Begum and Junun Ali have preferred this Misc. Petition under Section 482 Cr.P.C. for quashing impugned FIR No. 336/2016, registered at Police Station Jawahar Nagar, Kota City, Kota for offences punishable under Sections 420, 406 and 471 IPC.

(2.) On the aforesaid, report FIR No. 336/2016 under Sections 420, 406 and 471 IPC was registered at Police Station Jawahar Nagar, Kota City, Kota and investigation commenced. Matter is still under investigation.

(3.) Learned Counsel for petitioners Mr. Carn Bhatnagar submits that the original application form was filed up and submitted by petitioner no. 2 Mumtaz Begum in the fictitious name of Naseem Begum as husband of petitioner no. 2 Mumtaz Begum was owing his own house, therefore as per rules she was not eligible to apply for the house of housing board, the amount was also deposited by the petitioner no. 2 in the name of Naseem Begum, therefore no cheating was committed nor any fraudulent act was committed by the petitioners, the allegations levelled in FIR are false and fabricated, not only this the respondent no. 2/complainant is residing at Jaipur while the address of applicant was of Kota which is the residence of petitioners, therefore the impugned FIR may be quashed and set aside.