A V RAO Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on admission.

(2.) THIS petition, under Section 482 of the Code of Criminal Procedure, 1973, by the accused, is directed for quashing of the charges framed against him under Sections 467, 468 and 471 of the Indian Penal Code by order dated 15-4-2004 passed in Criminal Case No. 380/2004 by the Judicial Magistrate, First Class, Jabalpur.

(3.) ACCORDING to the prosecution case in the year 2001 the petitioner was posted as Deputy Registrar (Examination) in the Rani Durgavati Vishwavidyalaya, Jabalpur. One of his functions was to make entries in the tabulation chart/revaluation register. During that period one Amit Kumar Shrivastava was a student of B. Sc. 3rd year. His Roll No. was 17321 for the final examination. In the confidential register maintained by the Vishwavidyalaya, Amit Kumar Shrivastava was declared failed as he was awarded only 309 marks. The petitioner by interpolating in the tabulation chart unlawfully increased the marks of Amit Kumar Shrivastava in different subjects and showed him as having passed in the examination. His total marks were increased from 309 to 349.