RABINDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and the State.

(2.) The Petitioner seeks quashing of the entire proceeding including the order dated 1.8.2006 so far as it relates to the Petitioner in G.R. No. 382 of 2001/Tr. No. 1568 of 2006 passed in Nawanagar P.S. Case No. 29 of 2001 by the Sub Divisional Judicial Magistrate, Buxar.

(3.) The case of the Prosecution is that there were certain irregularities which had been committed by the Official of the State Government in disbursement of scholarship of students.