SANKARSANA BERIHA Vs. STATE (VIGILANCE)

JUDGEMENT

(1.) HEARD Learned Counsel for the Petitioner and learned Standing Counsel for the Vigilance Department with reference to the petition under Section 438 Code of Criminal Procedure.

(2.) THE Petitioner is apprehending his arrest in a non -bailable case in connection with alleged forging of a Caste Certificate. No case has yet been Registered against him. Learned Counsel for the Petitioner submitted that a petition under Section 438 Code of Criminal Procedure filed on behalf of the Petitioner before the Additional Sessions judge, Sonepur in connection with the aforesaid apprehension was rejected as the O.I.C., Biramaharajpur Police Station stated that they are not going to institute any case against him.

(3.) THE BLAPL is disposed of accordingly.