SHANKAR PRASAD PAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the State.

(2.) The petitioner has filed the instant application praying for quashing the F.I.R being Jagdishpur P.S. Case no. 278 of 2023 registered on 21/6/2023 for offence under Sec. 467, 468, 420 and 34 of the Indian Penal Code.

(3.) The prosecution case as per the letter no. 1518 dtd. 21/6/2023 written by the Circle Officer, Jagdishpur, Bhagalpur to the Officer-In-charge, Jagdishpur, Bhagalpur alleges inter alia that with respect to the land measuring an area of 0.460 hectare and appertaining to Khata no.395, Khesra no.1556 in Survey Ward no.5 (Adampur), there was interpolation in the khatiyan register in Circle Office, Jagdishpur and the name of Mahadev Mandal was inserted. In the relevant register of the office of the Municipal Corporation, Bhagalpur as also in the District archives the name of Nawal Kishore Singh is mentioned. On an application having been filed by Dr. Nawal Kishore Singh pointing out the said interpolation, the District Magistrate, Bhagalpur constituted a committee to conduct an inquiry into the same. The three member Inquiry Committee submitted its report dtd. 5/6/2023 stating therein that the relevant pages of the khatiyan register and Jamabandi Register-II have been changed. It was stated that Mahadev Mandal whose name had been interpolated, his heir Shankar Prasad Pal (petitioner herein) had also obtained a copy of the documents and had filed an Application no. 92698/2022-23 in the Circle Office, Jagdishpur for substituting his name. The employees of the offices were also involved in the interpolation. As such, it was directed that the F.I.R be registered under the appropriate Sec. .