Uttarakhand High Court
WPCRL/322/2025 on 17 April, 2025
Author: Pankaj Purohit
Bench: Pankaj Purohit
Office Notes, reports,
orders or proceedings
SL. No Date or directions and COURT'S OR JUDGES'S ORDERS
Registrar's order with
Signatures
WPCRL No.322 of 2025
Hon'ble Pankaj Purohit, J.
Mr. R.P. Nautiyal, learned Senior Advocate assisted by Mr. Pavan Kumar Nath and Ms. Garima Thapa, learned counsel for the petitioner are present.
2. Mr. S.C. Dumka, learned AGA and Ms. Sweta Badola Dobhal, learned Brief Holder for the State are present.
3. By means of this writ petition, petitioner has impugned the FIR No.0050 of 2025 dated 25.03.2025 lodged under Sections 420, 467, 468 & 471 IPC, registered at P.S. Rajpur, District Dehradun.
4. It is contended by learned Senior Advocate appearing for the petitioner that petitioner was allegedly shown to have sold certain land in the year 1995 through power of attorney holder-Shri Devendra Singh Chettri to Golden Forest India Ltd. It is specifically alleged and a document is brought on record that the power of attorney holder-Shri Devendra Singh Chettri expired in the year 2005. Thereafter, in the year 2006 again, the same land was shown to have been re-sold to one Smt. Daya Rani by the power of attorney holder-Shri Devendra Singh Chettri who had already died in the year 2005. The complaint has been filed by the Registrar alleging forgery at the hands of the petitioner, who is a retired Army Officer and at present, is, 71 years of age.
5. Learned State Counsel prays for and is granted three days' time to seek instructions in the matter specifically as to what is the role assigned against the petitioner and as to what material so far is available against the petitioner during the investigation up till now.
26. List on 24.04.2025 as fresh.
7. Till then, no coercive measures shall be taken against the petitioner, pursuant to the impugned FIR.
(Pankaj Purohit, J.) 17.04.2025 AK