BIRENDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The present petition has been preferred for quashing of the order dtd. 10/12/2014 passed by the learned Chief Judicial Magistrate, Bhabhua (Kaimur) in Chainpur P.S. Case No. 184 of 2012 (arising out of G.R. No. 1728 of 2012) by which cognizance was taken for the offences under Ss. 420, 467, 468, 469, 471 and 34 of the Indian Penal Code against the petitioners.

(3.) The prosecution story, in brief, is that the informant namely, Gopal Saha, the Block Development Officer, Chainpur, Kaimur issued a letter bearing No. 1491 dtd. 20/10/2012 addressed to the Officer in-charge of Chainpur Police Station, Chainpur alleging therein that during the Inspection of Schools, it transpired to the Informant that several persons have been appointed on the basis of forged signature of the informant in the said schools and details were given in the F.I.R.