ARBIND KUMAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This application has been filed seeking quashing of the First Information Report of Lalganj P.S. Case No. 25/2013 dated 5.2.2013 registered for the offences punishable under sections 167, 171F of the Indian Penal Code, which is pending in the court of the learned Chief Judicial Magistrate, Hajipur. The First Information Report has been brought on record by way of Annexure-1, which is based on a written report addressed to the Officer In-charge, Lalganj Police Station. The said written report is based on an order of the State Election Commission, Bihar in Case No. 145/2011.

(3.) It is alleged against the petitioner, who at the relevant point of time was posted as Block Development Officer of Lalganj Block, that he had issued a Caste Certificate on 28.2.2011 in favour of one Kumari Mamta showing her to be belonging to the caste 'Paswan', which is a Scheduled Caste. It is alleged against the petitioner that he ought to have mentioned father's name of the said Kumari Mamta while issuing the Caste Certificate as was required in accordance with the guidelines issued by the General Administration Department dated 8.3.2011.