BINAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned Counsel for the parties. The petitioner instituted a written report on 3.6.2002 alleging that respondent No. 5 Ranjit Kumar, Constable No. 611, Special Branch, Police Line Special Branch, Near Old Secretariate, Patna, committed forgery in respect of obtaining death certificate of one Tej Pratap Singh, the grand father of the petitioner claiming him to be his son. It is alleged that Ranjit Kumar obtained the aforesaid death certificate from I.G.I.M.S., Patna on the plea that latter is his father. The aforesaid complaint gave rise to Pirbahore P.S. Case No. 159/02. The respondent No. 5, Ranjeet Kumar came to the residence of one Nagendra Kumar Singh, Advocate of petitioner and asked him to desist from appearing on behalf of the otherside.

(2.) The aforesaid fact was brought to the notice of this Court, which directed an enquiry into the aforesaid allegations. The Registrar General, High Court, Patna directed the S.S.P., Patna to look into the matter and accordingly the S.S.P., Patna directed the Officer -in -charge, Gardanibagh to get the matter enquired and submit report.

(3.) THE Sub -Inspector of Gardanibagh Police Station on 13.1.2007 after detail inquiry finding the allegations to be true submitted his report to C.J.M., Patna. Thereafter a Complaint case being Case No. 108(2)/07/ T.R. No. 1981/07 was instituted and the proceeding is continuing.