JAGESH AND ORS. Vs. STATE OF M.P.

JUDGEMENT

(1.) Since, both the petitions arise from the same order and the relief sought are identical, therefore, these petitions are being heard and decided analogously by this common order.

(2.) These revision petitions under Section 397/401 Cr.P.C. have been preferred by the petitioners being aggrieved by the order dated 16.08.2018 in S.T. No. 40/2018 passed by 3rd Additional Sessions Judge, Multai, Distt. Betul, whereby the learned ASJ has framed the charges for the offence punishable under Sections 420, 467, 468, 471 and 120-B of IPC against the petitioners.

(3.) According to the case, a written complaint was made by one Chayendra Kumar Budekar, Project Officer, Child Welfare Service, Amla, District Betul, to the police station-Amla alleging that the applications were invited for the post of Aanganwadi Worker, in pursuance to which the interested candidates have filed their candidature-ship enclosing the relevant documents with their applications. It is further stated that on the basis of merits of applicants therein, the merit list was published but certain objections were filed in respect of filing forged mark-sheets by the candidates, hence, the same was enquired about and mark-sheets of four persons, namely, Priyanka, Meera Bai, Anjani and Tulsi Bai were found forged. Thereafter, the police has registered the FIR and during investigation, recorded the memorandum of co-accused Anjani Pawar, wherein she stated that she had taken forged mark-sheet from the petitioner-Jagesh, hence, the petitioner has been made as an accused in the case. Thereafter, in his memorandum, petitioner-Jagesh informed the police that he gave rupees 60,000/- to petitionerDashrath for preparing forge mark-sheet of Anjani Pawar. After completing the investigation, the police has filed the charge-sheet before the concerning Magistrate who committed the case to the Court of Sessions and by passing the impugned order, the learned ASJ has framed the charges which are under challenge in these petitions.