Court No. - 39
Case :- CRIMINAL MISC. WRIT PETITION No. - 5659 of
2020
Petitioner :- Mamta Tripathi And Another
Respondent :- State Of U.P. And 2 Others
Counsel for Petitioner :- Suresh Dhar Dwivedi
Counsel for Respondent :- G.A.
Hon'ble Mrs. Sunita Agarwal,J.
Hon'ble Saumitra Dayal Singh,J.
The petitioner herein seeks for quashing of the FIR dated
31.5.2020 registered as Case Crime No.0197 of 2020 under
Sections 2/3 U.P Gangster and Anti Social Activities
(Prevention) Act, 1986 P.S-Ikdil District-Etawah.
It is contended by learned counsel for the petitioners that the
First Information Report has been lodged on the basis of
solitary case of forgery lodged against the petitioner in Case
crime no 141 of 2019 under Sections 420, 406 I.P.C.
The allegations in the first information report are that the
petitioner nos.1 and 2 alongwith one Rajat Tripathi, who is
husband of petitioner no.1 and son of petitioner no.2, are
involved in organized crimes of gaining undue temporal
advantage over innocent students by providing them forged
certificates of the courses in the name of the college being run
by Rajat Tripathi.
Looking to the seriousness of the allegations in the First
Information Report we do not find it a fit case to entertain as
any interference at this stage may impede the speedy
investigation.
The writ petition is found devoid of merit and hence dismissed
Order Date :- 18.6.2020
Harshita
Neutral Citation No. - 2020:AHC:53909-DB