ANJU KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The instant petition has been filed for quashing the name of the petitioner from Patna City Chowk P.S. Case No. 93 of 2008 registered for offences under Ss. 419, 420, 467, 468, 471 and 170 of the Indian penal Code on the basis of written report of the informant Pritpal Kaur, Principal of Sri Guru Gobind Singh College, Patna City against the petitioner and other co-accused persons.

(2.) Briefly stated, the prosecution case is that the informant received information about some of the employees working in the name of other employees for quite long time in her institution.

(3.) An inquiry was conducted by the informant and she named the co-accused persons against whom she had suspicion that they had been working in place of other persons. The informant further stated that in place of the petitioner and another co- accused, one Dinanath Singh had been putting his signature on documents including the salary bills.