MALDHANBHAI BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has challenged the order dated 12.7.2005 passed by the learned Metropolitan Magistrate, Court No.5, Ahmedabad in Inquiry Case No.33 of 1999 whereby the complaint filed by the petitioner is dismissed under section 203 of the Code of Criminal Procedure, 1973.

(2.) On the complaint, the learned Magistrate passed order dated 2.7.99 under section 202 of the Code of Criminal Procedure (herein after referred to as "the Code" for short) directing the investigation to be made by the police officer.

(3.) It appears that pursuant to the said directions, the PI CID Crime, Ahmedabad City Unit made investigation and submitted his report dated 2.3.2000. According to the police investigation, the offence of issuance of false certificate had taken place in the School at Ghatlodia Ahmedabad and such false certificate was utilized for admission at Ayurvedic College Jamnagar and for the forged certificate as also for admission on the basis of such forged certificate, along with the respondent No.2 and 3, other persons were also involved.