Punjab-Haryana High Court
Ravi Kiran Singh vs U.T on 16 August, 2011
Author: Ajai Lamba
Bench: Ajai Lamba
Crl. Misc. No. M-24454 of 2011 (O & M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No. M-24454 of 2011 (O & M)
DATE OF DECISION: August 16, 2011
Ravi Kiran Singh .........PETITIONER(S)
VERSUS
U.T., Chandigarh and another ........ RESPONDENT(S)
CORAM: HON'BLE MR. JUSTICE AJAI LAMBA
Present: Mr. Vishal Sharma, Advocate,
for the petitioner(s).
AJAI LAMBA, J. (ORAL)
This petition filed under Section 482 Cr.P.C. prays for quashing of FIR No. 78 dated 07.03.2006 under Section 409 IPC, P.S. Sector 34, Chandigarh.
It appears that the petitioner earlier approached this Court for quashing of FIR. Taking detailed note of the antecedents of the petitioner including to the effect that the petitioner has been involved in a number of cases, the FIR was not quashed.
The modus operandi of the petitioner in itself is grave enough not to exercise jurisdiction under Section 482 Cr.P.C. The petitioner was Manager of the Bank and took loan on the basis of Fixed Deposit Receipts. The Fixed Deposit Receipts were forged documents.
The incident, therefore, indicates forgery of public document and the petitioner can even be convicted on the strength of evidence given by official witnesses indicating forgery of the document.
Be that as it may, it is a nationalized bank and it would not be in Crl. Misc. No. M-24454 of 2011 (O & M) 2 public interest to quash the FIR only because the amount due towards the bank has been repaid.
Petition dismissed.
Anything said hereinabove is only in regard to quashing of the FIR and no conclusion on merits has been drawn by this Court.
16.08.2011 (AJAI LAMBA) shivani JUDGE