SATPAL SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Anil S. Pandey, learned counsel for the petitioner as well as Mr. S.S.Baghel, learned Deputy Government Advocate for the State/respondent.

(2.) The petitioner, by way of this petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, the Cr.P.C.) the petitioner seeks quashing of the FIR bearing Crime No. 273/2019 and the final report No. 312/2019 submitted by the Police of Police Station, Utai District Durg, before the learned Judicial Magistrate First Class, Durg, and the entire criminal proceedings pending before the learned Judicial Magistrate First Class Durg, bearing Criminal Case No. 9412/2019 for the offences pu nishable under Sec. 419, 420, 120-B, 467 and 468 and 471 of the Indian Penal Code.

(3.) The facts, in brief, is that the Assistant Commandant of Central Industrial Security Force, Utai lodged an FIR at Police Station, Utai on 13/8/2019 alleging that some of the candidates appearing in the recruitment tests were bogus candidates and some other persons were appearing in place of the real candidates in order to ensure that they may be selected in the recruitment process. As many as 32 persons were named in the FIR. The petitioner herein is alleged to have assured the candidates that he will get them employed in the CISF and had also assisted in preparation of forged documents. After the investigation, some more accused were added. It is also alleged that some of the the accused persons had demanded Rs.1.00 Lac to Rs.8.00 Lacs to get them employed in CISF.