BHIKARI CHARAN BHOI Vs. STATE OF ORISSA

JUDGEMENT

(1.) This is a revision against the order dated 2-12-1987 of the Sub-Divisional Judicial Magistrate, Bolangir in G.R. Case No. 440 of 1986. By the impugned order, the Sub-Divisional Judicial Magistrate after closure of the prosecution evidence asked the prosecution to prove certain documents and examine the Collector and the Handwriting Expert in the case. Aggrieved by the said order, the petitioner is in revision.

(2.) The petitioner has been charge-sheeted for the offence under Ss.465/471, I.P.C. The allegation against the petitioner, as disclosed from the F.I.R., is that he appeared in an interview for selection to one of the posts of Lecturer in the Bidyabhusan Sanskrit College, Bolangir, on the basis of an 'interview card' which was alleged to have been forged. This was suspected to be forged just before the file was put up before the collector who happened to be the Chairman of the Governing Body of the College for his approva1 and accordingly the matter being reported to the District Intelligency Bureau (for short the 'D.I.B.). the inspector of the D.I.B, drew up the p1ain paper F.I.R. on 27-91986 and after investigation submitted charge-sheet.

(3.) It seems from the case record that by the date of the impugned order four of the prosecution witnesses had been examined and the previous order dated 26-11-87 shows that the S.D.J.M. fixed the case to 2-12-87 for recording the statement of the accused.