LAXMAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present petition filed under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the petitioner has approached this court with grievance that pursuant to FIR (bearing No.314/2021) lodged against one Suresh Kumar, the Investigating Officer is investigating and harassing the petitioner, inter-alia, alleging that Suresh Kumar and petitioner with intention to commit impersonation, have got the REET Examination forms filled in such a manner that on the form submitted by Suresh Kumar, petitioner's photograph was affixed.

(2.) In response to the allegation of impersonation, learned counsel for the petitioner clarified that Suresh Kumar who hails from the same village, as the petitioner, filled his application form from the same E-Mitra of the village and inadvertently, in his application form he affixed photograph of the petitioner.

(3.) Thereafter, said Suresh Kumar carried out an online application correction and affixed correct photo on his application form which was duly changed and the admit card which was earlier issued to Suresh Kumar with photograph of the petitioner (Laxman Kumar), was corrected and photograph of Suresh Kumar was affixed on the newly issued admit card to said Suresh Kumar.