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Judgment
Prafulla C. Pant, J.—Heard.
By means of this writ petition moved under Article 226 of Constitution of India, the Petitioner has sought quashing of the First Information Report dated 20.08.2011, registered as crime No. 278 of 2011, 2 relating to offences punishable u/s 420, 467, 468, and 471 Indian Penal Code, Police Station Manglore, District Haridwar.
There are serious allegations made in the FIR that the forged lease deed was said to have prepared in favour of the Petitioner. Learned Counsel for the Petitioner submitted that the original lease deed is not forged one. However, it is a question to be investigated by the Investigating Officer during investigation whether the copy of the lease deed was forged or not, and if so who made the forged copy thereof. The Petitioner has pleaded that one Jitendra Singh has committed the mischief.
In the above circumstances, this writ petition is dismissed summarily with the observation that if the Petitioner Kuldeep Kaushik surrenders before the court concerned her bail application shall be heard, and disposed of without unreasonable delay keeping in mind that she is a woman.(Stay application No. 8802 of 2011, stands disposed of).