GILBERT TIGGA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS application under Article 226 of the Constitution of India has been filed for quashing of the first information report. in Special Case No. 35 of 1999 as against the petitioner lodged on 27.10.1999.

(3.) I have perused the first information report. In sum and substance there are allegations of conspiracy in extending affiliation to the college concerned in violation of the statutory provision of law. There is also allegation against this petitioner that the petitioner abusing his power took decision to get the college in question inspected without constituting a Statutory Inspection Committee in consonance with Clause (5) of the notification no. N/PO 10140/80 Edn -384 dated 20.7.1983. In my opinion, there are sufficient facts in the first information report disclosing an offence against the petitioner.