Allahabad High Court
Vijaya Singh vs State Of U.P. And 3 Others on 25 August, 2020
Bench: Ramesh Sinha, Ajit Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 1 Case :- CRIMINAL MISC. WRIT PETITION No. - 7963 of 2020 Petitioner :- Vijaya Singh Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Indra Raj Singh,Adarsh Singh Counsel for Respondent :- G.A. Hon'ble Ramesh Sinha,J.
Hon'ble Ajit Singh,J.
Heard Sri Adarsh Singh,learned counsel for the petitioner, Ms.Archana Singh, learned A.G.A. for the State and perused the impugned F.I.R. as well as material brought on record.
This writ petition has been filed by the petitioner with a prayer to quash the impugned F.I.R. dated 22.7.2020, registered as Case Crime No.480 of 2020, under Sections 419, 420, 467, 468, 471, 409 I.P.C., Police Station Kotwali, District Deoria.
It has been contended by the learned counsel for the petitioner that the petitioner is innocent and has been falsely implicated in the present case with malafide intention. He further submitted that the petitioner got appointment of English Teacher in the Institution in question for a period of one year on contractual basis. At the time of appointment,genuine documents were produced by the petitioner for which the appointment was sought and the said contract has also ended on 15.7.2020 and thereafter the impugned F.I.R. has been lodged against the petitioner by respondent no.4 with an allegation that the documents which were submitted by the petitioner for seeking appointment, were forged one, the said allegation appears to be an afterthought. He further argued that since the nature of appointment of the petitioner was contractual but the same was renewed annually after verification of all the documents including the academic records submitted by the petitioner petitioner along with the application form and on the basis of the said verification and extension of contract, the petitioner has been continuously teaching in the Institution for the last five years and and no complaint was ever made against the petitioner by any of the authority. The allegation of forgery and cheating levelled against the petitioner is totally misconceived.The petitioner is a lady, hence, some indulgence may be granted by this Court.
Learned A.G.A. opposed the prayer for quashing of the F.I.R.
Taking into account the fact that the petitioner is a lady, considering the submissions advanced by learned counsel for the parties and nature of the allegations, it is directed that the petitioner, namely, Vijaya Singh shall not be arrested in the above mentioned case, till the submission of the police report under section 173(2) Cr.P.C., if any before the competent Court, but shall co-operate with the investigation of the case.
With the above direction, this petition is finally disposed of.
The party shall file computer generated copy of order downloaded from the official website of High Court Allahabad, self attested by it alongwith a self attested identity proof of the said person (s) (preferably Aadhar Card) mentioning the mobile number (s) to which the said Aadhar Card is linked.
The concerned Court/Authority/Official shall verify the authenticity of the computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.
(Ajit Singh, J.) (Ramesh Sinha, J.) Order Date :- 25.8.2020 NS