SUKANTI CHOUDHURY Vs. STATE OF ORISSA

JUDGEMENT

(1.) Petitioner has assailed, in this revision, legality of order dated 29.4.2008 passed by learned S.D.J.M, Sadar, Cuttack in G.R. Case No. 1126 of 2007 taking cognizance of commission of offences under Sections 420, 468 and 471 of the Indian Penal Code (for short the "I.P.C.?) and issuing process against her for appearance as accused in court.

(2.) G.R. Case No. 1126 of 2007 arises out of C.I.D. CB, P.S. Case No. 35 of 2007 and Lalbag P.S. Case No. 140 of 2007. Initially, Lalbag P.S. Case No. 140 of 2007 was registered on 20.9.2007 against the petitioner on receipt of First Information Report (for short the "F.I.R.?) from the Additional District Magistrate, Cuttack alleging commission of offences under Sections 420, 468 and 471 of the I.P.C. The F.I.R. reads as follows: <FRM>JUDGEMENT_4_TLORI0_2013_1.html</FRM>

(3.) On receipt of charge-sheet in court cognizance of commission of offences as alleged therein was taken and summons was issued to the petitioner for her appearance in court. As is apparent from the F.I.R. and charge-sheet, allegations in the case relate to use of forged High School Certificate by the petitioner as genuine. In the said document purported to have been issued by the Board of Secondary Education, Orissa it has been certified that the petitioner who was born on 26th December, 1956 has passed the HSC Examination held in the month of March, 1972 in Second Division from Bajrabudhi Girls? High School, Gopinathpur Sasan.