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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 FIR dated 05.04.2011, registered as crime No. 14 of 2011, relating to offences punishable u/s 420 Indian Penal Code, Reporting Police Chowki Prem Nagar, Police Station Cantt., District Dehradun.
The allegation against the Petitioner, and her husband is that a loan of Rs. seventy lac was taken from the Bank on the basis of forged papers which came to light after notices were issued for the recovery of the loan.
Learned Counsel for the Petitioner submitted that the Bank should have instituted suit for recovery of loan, instead of filing First Information Report.
Having considered submissions of learned Counsel for the Petitioner, and learned Counsel for the State, and after going through the papers on record, this Court is not inclined to interfere with the investigation of the case. The writ petition is dismissed summarily with the observation that if the Petitioner Smt. Renu Rawat surrenders before the court concerned her bail application shall be heard, and disposed of without unreasonable delay. (Stay application No. 8316 of 2011, also stands disposed of).