MINAKETAN PANI Vs. STATE OF ORISSA

JUDGEMENT

(1.) The present petition seeks the quashing of the order dtd. 15/1/2009, passed by the Sub-Divisional Judicial Magistrate (S) Cuttack, taking cognizance against the Petitioner of the offences under Ss. 468/471/420/120(B)/465/466 of IPC and Sec. 9 of the Orissa Conduct of Examinations Act.

(2.) While directing notice to issue in the present petition on 9/4/2012, this Court stayed further proceedings in G.R. Case No.1057 of 2007. Thereafter, by an order dtd. 8/4/2022, this Court dismissed the present petition for non-prosecution. Subsequently, by order dtd. 22/4/2022 in CRLMA No.75 of 2022, the Court recalled the said order and restored the present petition to file.

(3.) The background facts are that one Bijay Shankar Das, son of Sri Bishnu Charan Das, appeared in the Annual High School Certificate Examination for 2007, conducted by the Board of Secondary Education, Orissa (BSE) at the Government High School, Jagatsinghpur Centre from 7/3/2007 to 16/3/2007. It was alleged that there had been a manipulation of the marks in the said examination in respect of the roll number of the said Sri Bijay Shankar Das and others at the valuation Centre of the BSE.