OM PRAKASH SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner in this petition under section 482 of the Code of Criminal Procedure, has prayed that this Court may quash First Information Report No. 60, dated May 19, 1993 Police Station Civil Lines, Patiala, registered under section 420 of the Indian Penal Code.

(2.) The facts necessary for the disposal of this petition are that petitioner Om Parkash is a student of M.B.B.S. in Government Medical College, Patiala. While he was taking the examination on May 18, 1993, he was found copying and according to the Invigilators he had tried to replace the pages of the Answer Sheet. It was found that this petitioner had smuggled the Answer Sheet, and he was alleged to have received the same from a person outside Examination Hall and even the other boy was caught at the spot. After the Authorities had written a letter being letter No. 1856/ K.P. dated May 18, 1993 to the Deputy Superintendent Police of Patiala who after receipt of this letter, registered above mentioned First Information Report against the petitioner.

(3.) In the meanwhile vide order, dated March 1,1994 the Principal. Government Medical College Patlala, had conveyed the decision of the University wherein it was stated that the petitioner had been disqualified by the Punjabi University, Patiala for two years under Ordinance 13 and 22.1 vide Notification dated February 3, 1994. Consequently, his name was struck off the rolls of the College with immediate effect.