JAGDISH NARAIYAN Vs. STATE OF U P THRU SECY , HOME DEPTT , LUCKNOW AND ORS

JUDGEMENT

(1.) The petition seeks issuance of a writ in the nature of certiorari quashing First Information Report bearing Case Crime No. 340 of 2015, under Sections 419,420,467,468,471 Indian Penal Code, Police Station Ganga Ghat, District Unnao.

(2.) Order dated 29.5.2015 notices the gist of the issue raised by the petitioner. The order reads as under:-

(3.) In the First Information Report filed by Akbal Bahadur son of Rajaram, the allegation is that, one Jagdish Narayan son of Radhe Shyam, has forged the Revenue records. The informant of the First Information Report has the bhumidhari rights and is in possession of the property mentioned in the report. However, when he inquired a month back from the revenue department, he found that Jagdish Narayan (petitioner) got his name entered in the Revenue records in place of the informer by forging the records.