DILIP KUMAR Vs. STATE OF M P

JUDGEMENT

(1.) Starting from beginning: On 05.02.1993 Crime No.48/93 was registered at Police Station Cantonment, Jabalpur. FIR prima facie discloses the applicant accuse of committing forgery, cheating and criminal conspiracy with his companions related to the documents, i.e., migration certificates, mark -sheets etc. of the Educational Institutions Rani Durgawati Vishwavidyalaya, Jabalpur and Madhya Pradesh Board of Secondary Education, Bhopal and used these forged documents as original to gain illegally money from the students and cheated them.

(2.) Obviously, on the date of the registration of the case i.e. 05.02.1993 the offences punishable under Sections 467, 468 and 471 of IPC were triable by a Magistrate of First Class in the State of Madhya Pradesh in terms of the First Schedule the Code of Criminal Procedure, 1973, hereinafter in short "the Code" that's why after completion of investigation challan was filed before the J.M.F.C. Jabalpur, was registered as Criminal Case No.10685 of 2002.

(3.) In his turn learned J.M.F.C. Jabalpur has framed the charges against the accused persons on 19.02.2004 and they pleaded innocence on the ground of false implication.