PINTU SINGH YADAV Vs. UOI

JUDGEMENT

(1.) THE petitioner was born in the year 1991 in a village named Jayantidas Pur in District Ghazipur, U.P. He was born in a landless family having a caste which is notified as an OBC.

(2.) WITH respect to an FIR lodged on September 30, 2007 by one Baily Devi, along with his brothers and father, the petitioner was named as an accused for having committed offences punishable under Section 323/325/504/506(2)/34 IPC. After investigation was over a challan was presented before the learned Judicial Magistrate resulting in Crl.Case No.5648/2008 being taken cognizance of by the learned Judicial Magistrate.

(3.) WHILE filling the application form, the petitioner admittedly withheld information asked for having a bearing on his character verification i.e. the information sought : Whether the applicant was an accused before any Court? But when letter offering appointment was issued and required to fill up the verification roll, the petitioner duly intimated and supplied the documents informing of his being an accused.