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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 Petitioners have sought quashing of the First Information Report dated 30.06.2011, registered as Crime No. 01 of 2011, Patwari Circle, Patwalsyun, District Pauri Garhwal, relating to offence punishable u/s 120B I.P.C.
It is alleged in the First Information Report lodged by Social Welfare Officer that one Jaykrit Singh has withdrawn the old age pension by making false statement, and submitting false papers. Learned Counsel for the Petitioners submitted that Petitioners are Assistant Development Officers, and they have No. role in commission of crime.
Having considered submissions of learned Counsel for the Petitioners, 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.
Therefore, without expressing any opinion as to final merits of the case, the writ petition is dismissed summarily with the observation that if the Petitioners Yashwant Singh and Shivcharan Singh Rawat surrender before the court concerned, their bail application shall be heard and disposed of without unreasonable delay, keeping in mind that they are Government Officers. (Stay Application No. 8123 of 2011 stands disposed of ).