UMESH MANDLOI Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS criminal revision under section 397 of CrPC is preferred against the order dated 23.5.2015 passed by learned 3rd Additional Sessions Judge, Indore whereby, learned Additional Sessions Judge framed charges under sections 120B (1), 380 r/w 120B, 454 r/w 120B, 467 r/w 120B and 468 r/w 120B of IPC.

(2.) ACCORDING to the prosecution story, in this case, present applicant is student of Final Year of MBBS Course in MGM Collage, Indore. He was known to another co -accused Reema Verma. Said Reema Verma was living with another student Ankita Raghuvanshi. These two girls were living in the house in two separate rooms. It is alleged that present applicant was told by Reema that she failed to qualify in three subjects and, therefore, he suggested that she should apply for revaluation of her answer books. On her request, he contacted the coaccused Nikhil Tiwari, who was working in Devi Ahilya University as daily wages employee and was posted at Central Valuation Center. He was responsible, for arranging the answer book properly. It is alleged that present applicant contacted him and with his help, they brought out the answer book of Reema Verma. She changed the internal pages of the answer book and then again with the help of Nikhil Tiwari, the answer book was placed back in the Central Valuation Center with a view to securing more marks in revaluation of answer book.

(3.) THE matter came in the light when another person, who was known to Ankita Raghuvanshi gave a message on phone to the complainant Dr. Vijay Babu Gupta, who was incharge of the Central Valuation Center. He informed him that internal pages of answer book of Reema Verma were changed. He filed a complaint before Police Station Bhawarkuan, Indore, which was registered as Crime No.846/2014 under the aforementioned sections and after investigation, charge -sheet was filed against the present applicant.