VIJAY PRAKASH KESHARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application under Section 482 of the Code of Criminal Procedure has been filed for quashing the order dated 31.01.2014 passed by the Judicial Magistrate, 1st Class, Munger, in Complaint Case No. 231C of 2013 by which the learned Magistrate after holding enquiry has found prima facie case against the petitioner and other accused persons for the offences under Sections 465 and 471 of the Indian Penal Code.

(2.) Heard learned counsel for the petitioners and State.

(3.) As per complaint filed by the complainant who is employed as Clerk in the District Education Office, Munger, that he was living as a tenant in the house on upper floor whereas the petitioner along with his family members was residing in the ground floor. When the complainant was working in the office on 9.8.2010, this petitioner along with 2-3 persons entered into the office, came to his table and forced the complainant to show the official letter and give photocopy of the same. The petitioner started assaulting the complainant when he refused to hand over the same without permission of District Education Officer. Thereafter, they snatched some letters and got photocopy of those letters and got the signature of the complainant on them.