ANTESH Vs. STATE OF M P

JUDGEMENT

(1.) Heard.

(2.) A complaint case No. 946/2014 has been registered in the Court of JMFC, Sheopur for the offence punishable under sections 465, 468 and 471 of IPC.

(3.) It is alleged that when the petitioner Smt. Antesh filed an application for appointment as Assistant Ajnganwadi Worker, she manipulated and forged the BPL card and her name was malafidely entered, whereas it was not existing in the original BPL card.