SANJIB MAZUMDAR Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) This criminal proceeding u/s. 482 Cr.P.C. has been filed by one Sanjiv Mazumdar @ Sonti Mazumdar seeking quashment of First Information Report which gave rise to Dispur P.S. Case No. 1458 of 2013 u/s. 468/471 IPC. I have heard Mr. N. Das, learned counsel for the petitioner. Also heard Mr. K. Munir, learned Addl. Public Prosecutor appearing for the State respondent and Mr. B. Kalita, learned Senior counsel assisted by Mr. A. Kanikar and Mr. P. Bora for the private respondent No. 2.

(2.) The brief facts necessary for disposal of the present proceeding are that one Hari Das lodged an FIR with O/C Dispur Police Station alleging that the petitioner herein was not a member of Scheduled Caste Community. However, having forged some documents, he obtained a certificate to the effect that he is a member of Hira Community of Assam which is recognized as Scheduled Caste Community in the State of Assam.

(3.) On the basis of such forged certificate, he occupies the post of the Chairman of Sub-Divisional Scheduled Caste Development Board, Guwahati (in short, the Board) and had committed serious illegality in discharging his function as Chairman of the Board aforesaid. For ready reference, the relevant part of the FIR is reproduced below--