SAGHIR AHMAD, SON OF LATE SHEIKH BHIKHARI, RESIDENT OF VILLAGE Vs. THE STATE OF BIHAR THROUGH DISTRICT MAGISTRATE, WEST CHAMPARAN, BETTIAH

JUDGEMENT

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

(2.) The challenge in the present writ application is to the First Information Report of Sikta P.S. Case No. 109 of 2013 dated 17.12.2013 for the offences under Sections 409, 419, 420, 467, 468, 471 and 201 of the Indian Penal Code.

(3.) The allegation against the petitioner is that he was appointed on 5th of July, 1976 as Teacher on the basis of forged educational and experience certificates. On the basis of such allegation, an F.I.R. has been lodged in the year 2013 pointing out that petitioner has failed to produce his certificates in spite of notice published in the newspaper.