DEEPAK CHATTA AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Being aggrieved against the directions issued by the Additional Chief Judicial Magistrate, Patiala directing re-investigation of the case and requiring the police to submit the challan, the petitioners have approached this Court urging that such directions are beyond the power and jurisdiction of the Magistrate.

(2.) FIR, in this case, was registered on the basis of secret information. This relates to certain examination conducted by M.S. International Public School, Patiala. The examination was by Allahabad Agriculture Institute, a deemed University, Allahabad.

(3.) As per the allegation, the students at the center were found to have cheating at the examination center. Even certain seals of the envelop of various question papers were broken. The FIR on the basis of such information was, accordingly, registered.