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Judgment
C. Pant, J.—Heard
By means of this petition moved u/s 482 of Code of Criminal Procedure, 1973, the Petitioner has sought quashing the proceedings of criminal case No. 194 of 2011 State v. Pramod Kumar and another, relating to offences punishable u/s 205, 467, 468, 471, 120B IPC, pending the court of Additional Chief Judicial Magistrate, Rishikesh.
Learned Counsel for the Petitioner drew attention of this Court to the provisions contained in Section 195 Code of Criminal Procedure and pleaded that impugned proceedings are not maintainable.
Petitioner is facing trial in respect of offences punishable u/s 467, 468, 120B IPC. The said three sections are not covered u/s 195 Code of Criminal Procedure The allegations against the Petitioner and co-accused are that papers were forged by affixing photograph of another person for obtaining the bail of the accused, and the Magistrate at the time of verifying the bonds detected about the forgery. The clerk of the court lodged the first information report, which appears to be lodged, under the order passed by the Magistrate.
Considering the facts and circumstances of the case and the nature of the offence, this Court is not inclined to interfere with the proceedings of the case pending before the trial court. Therefore, the petition u/s 482 Code of Criminal Procedure is dismissed summarily.