PRATIVA RANI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Purushottam Kumar Jha, learned counsel for the petitioner; learned AC to SC 28 for the State; Mr. Anjani Kumar, learned senior counsel for the Vigilance Department and learned counsel for the Bihar School Examination Board.

(2.) The present Interlocutory Application has been filed seeking amendment in the writ petition.

(3.) Learned counsel for the petitioner submitted that after filing of the application, the allegation of the petitioner possessing forged certificates with regard to her qualification has been proved to be incorrect and because of the same as Asarganj PS Case No. 72 of 2017 had been filed, a further relief is sought in the present application with regard to quashing of the First Information Report of the aforesaid police case and the entire prosecution based on such lodging of the FIR.