PUSHPENDRA SINGH BHATI,J. - (1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.
(2.) This criminal misc. petition under Section 482 Cr.P.C. has been preferred claiming the following reliefs: "(i) It is, therefore, most humbly and respectfully prayed before this Hon'ble Court that this Criminal Misc. Petition filed by the petitioner may kindly be accepted and allowed and the impugned F.I.R. No.319 dated 15.06.2019 registered at PS Hanumangarh Junction, District Hanumangarh may kindly be quashed and set aside. (ii) Further, all subsequent proceedings arising out of above mentioned F.I.R. including warrant of arrest u/s 37 of Rajasthan Police Act, 2007 may also be quashed and set aside. Any other relief, order or direction which this Hon'ble Court may deem it fit and proper be also passed in favour of the petitioner in the facts and circumstances of the case."
(3.) Brief facts of this case, as noticed by this Court, are that the petitioner submitted an application form in the year 2016 for issuance of a Passport, which was entered as passport application dated 15.09.2016, while annexing therewith a copy of her marksheet of Class-Xth, which mark-sheet later on was found to be forged, and thereafter, the impugned FIR was lodged against her by the concerned passport authorities.;