PARAM PAL SINGH GANDHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter pertains to a degree issued to an Officer of Punjab, namely, Parampal Singh Gandhi @ Param Pal Singh by Magadh University, Bodhgaya (Bihar).

(2.) An FIR i.e., Magadh University PS Case No. 46 of 2015 was registered alleging that the petitioner possessed a fake degree. In detailed FIR, various allegations against the petitioner and other co-accused were levelled. At the stage of framing charge, it appears that petitioner moved an application for discharge from the case. His grounds are laid out in the order of the Additional Chief Judicial Magistrate, IX, Gaya, in detail. A perusal of the charges and materials on record as also the law pertaining to framing of charge, the trial Court came to the following conclusion:-

(3.) Thus the Court discharged the petitioner from the case.