RANJANA DEVI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) This application under Articles 226 and 227 of the Constitution of India has been filed by the petitioner for quashing the first information report of Khodawandpur P.S. Case No.105 of 2017 registered under Sections 467 , 468 , 471 , 420 and 120B of the Indian Penal Code.

(3.) Learned counsel appearing for the petitioner submitted that the prosecution of the petitioner in the instant case is nothing but an abuse of the process of the court. The petitioner is not a beneficiary of the alleged fraud having been committed by some of the candidates in obtaining employment as Block Teacher. He has contended that the preliminary inquiry conducted by Vigilance Investigation Bureau pursuant to the order passed by the court is perfunctory in nature and in absence of evidence against the petitioner, he has been named as one of the accused in the case.