STATE OF H P Vs. SAROJ KUMARI

JUDGEMENT

(1.) THE State is aggrieved by the order passed by the learned Special Judge, Solan on 13.2.2004 directing the challan to be returned to the Superintendent of Police, Enforcement, Shimla because according to the learned Judge, on the facts as disclosed, the offence, if any, had taken place at Shimla.

(2.) THE Court notes the facts of the case which are that one Smt. Saroj is alleged to have sought employment in the Education Department on the basis of forged/ fake JBT/B.T. C. certificate etc. issued by one Shri Naresh Chand Chopra, the Principal of Union Teachers Training Centre, Rajpur Town (Punjab). THE allegations were that she used the said fake certificate and was selected by the Public Service Commission and one Shri Prem Sarup who was the then District Primary Education Officer, Solan, without verifying the said certificate, gave the appointment to her as teacher. FIR 23/87 of the Enforcement Department was registered. THE Court disposes the case in the following terms: