RAMASHISH SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The sole petitioner, while invoking inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, has prayed for quashing of the order dated 8.9.1999 passed by the learned Chief Judicial Magistrate, Gaya in Bodh Gaya P.S. Case No.103 of 1997. By the said order, the learned Magistrate has taken cognizance of offences under Section 467, 468 and 420 of the Indian Penal Code.

(2.) Short fact of the case is that on the basis of the written report of the District Panchayat Raj Officer, Gaya, an F.I.R. vide Bodh Gaya P.S. Case No.103 of 1997 was registered against the petitioner, who was Panchayat Sewak . The case is relating to making interpolation in the service record as well as other documents by the petitioner. The District Magistrate, Gaya got the same inquired, which was confirmed during the enquiry from the Bihar School Examination Board that fraud was committed by the petitioner and he had fraudulently changed his date of birth in the record. Accordingly, the said F.I.R. was registered .After registering the F.I.R., the police investigated the same and after collecting sufficient materials chargesheet was submitted by the police. On submission of chargesheet , the learned Magistrate examined the record and thereafter by the impugned order has taken cognizance of the offences, as mentioned above. On examination of the materials available on the record as well as the impugned order of cognizance, I do not find any defect in the order of cognizance.

(3.) Accordingly, there is no merit in the present petition and the petition stands rejected.