- (1.) The petition seeks issuance of a writ in the nature of certiorari quashing First Information Report bearing Case Crime No.0370 of 2017, under Sections 419, 420, 467, 468, 471 Indian Penal Code, Police Station Kotwali, District Sitapur.
(2.) Gist of the allegation is that the petitioner was serving as a Supervisor in Social Welfare Office, Sitapur. An enquiry was conducted whereupon a raid was conducted at the house of the petitioner. Large number of files were recovered which relate to giving benefits under Samajwadi Pension Scheme. Allegation is that benefit was wrongly being given to certain persons.
(3.) We have taken note of the fact that the crime was registered on 27.3.2017. We have also taken note of the fact that the crime has been registered at the instance of Additional District Magistrate(Finance and Revenue), Sitapur. Apparently, the money was required to be distributed under a Social Welfare Scheme. The petitioner kept a large number of files relating to that scheme and disbursement at his house, for no plausible reason.;