HEMLATA MEHRA Vs. STATE OF M P

JUDGEMENT

(1.) This petition under Section 397 of Cr.P.C. has been preferred against the order dated 16/02/2016 passed by the learned Trial Court in S.T. No.64/2016.

(2.) Vide the impugned order charges for offences under Section 467, 468 & 471 & 420/511 of IPC have been framed against the petitioner.

(3.) Relevant facts, briefly stated, are that, in order to get 'Protsahan Rashi' under the scheme floated by Govt. of Madhya Pradesh, the petitioner filled up a form in the prescribed proforma with a declaration that the information being furnished by her is correct to her knowledge and that she has not received any 'Protsahan Rashi' from the Government. However, it was revealed that the petitioner had already received 'Protsahan Rashi' with regard to State Civil Services Preliminary Examination-2013 conducted by the Madhya Pradesh Public Service Commission, in which she appeared as a candidate with Roll No.157542.