AMIT KUMAR CHAUHAN Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) This criminal revision has been filed against the orders dated 29 -03 -2006, and 03 -04 -2006 passed by the Judicial Magistrate, Srinagar, Garhwal in criminal case No. 478/2004, State v/s. Sandeep Kumar and Anr. under Sec. 419/420 IPC. Vide order dated 29 -03 -2006 the Magistrate directed the Principal Government Polytechnic Srinagar Pauri Garhwal to produce all material relating to the Uttaranchal Pre -Medical Test Examination 2004 and vide order dated 03 -04 -2006 the Magistrate directed the Educational Consultant India Ltd. to produce the entire material of Uttaranchal Pre -Medical Test Examination 2004 held on 24 -04 -2005 in Government Polytechnic Srinagar relating to roll No. 6011212 (Amit Kumar Chauhan).

(2.) Brief fact of the case are that when the Uttaranchal Pre -Medical Test 2004 was being conducted on 22 -05 -2004 at Government Polytechnic Srinagar, Pauri Garhwal, a first information report was lodged against the Applicant that instead of Applicant somebody else appeared in the examination. Thereafter, the police investigated the matter and submitted the chargesheet against the Applicant and one -Sandeep Kumar. On 29 -03 -2006 the Magistrate directed the Principal Government Polytechnic Srinagar Pauri Garhwal to produce all material relating to the Uttaranchal Pre -Medical Test Examination 2004. But, the said documents could not be received on the next date. Thereafter, on 03 -04 -2006 the Magistrate directed the Educational Consultant India Ltd. to produce the entire material of Uttaranchal Pre -Medical Test Examination 2004 held on 24 -04 -2005 in Government Polytechnic Srinagar relating to roll No. 6011212 (Amit Kumar Chauhan). Feeling aggrieved by these two orders, the present revision has been filed before this Court.

(3.) Heard Sri Arvind Vashisht learned Counsel for the revisionist and Sri A. Rab learned Addl. G.A.