SUREN GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this application under Section 482 Cr.P.C., the petitioner has prayed for quashing of the FIR dated 12.05.2015 lodged by the then Inspector of School, Karbi Anglong District Circle, Diphu before Dokmoka Police Station on the basis of which Dokmoka P.S. Case No. 40/2015 under Sections 468/471/420 IPC has been registered.

(2.) It is contended inter-alia that the petitioner is serving as a Post Graduate teacher of Dokmoka Higher Secondary School. Being the senior most subject teacher of the school, he was given charge of the Principal of the said school by the outgoing Principal. Another Assistant teacher of the school, Deva Kanta Deka claiming seniority and aspiring for the post of Principal-in-Charge filed an FIR before Dokmoka Police Station alleging that the B. Ed. Certificate of the petitioner was fake. On the strength of that FIR, Dokmoka P.S. Case No. 6/2015 was registered. The petitioner was granted pre-arrest bail by the High Court in that case on 22.05.2015.

(3.) The contention of the petitioner is that the respondent No. 2, Inspector of School, Karbi Anglong lodged the impugned FIR with Dokmoka Police Station regarding the same subject matter and alleged that the B.Ed. Certificate and mark sheet of the petitioner were fake. Being aggrieved by the second FIR, the petitioner has prayed for quashing of the same.