BANSHI LAL KALAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing the present criminal misc. petition under Sec. 528 BNSS, the petitioner has prayed for the following reliefs:-

(2.) The allegation against the present petitioner is of preparing false and fabricated documents during the period commencing from 3/8/2017 to 5/10/2017, while he was working at Government Upper Primary School, Jhabla, District Udaipur.

(3.) Upon a perusal of the impugned FIR and the case file and upon consideration of the submissions of learned Counsel for the parties at Bar, this Court finds that the contents of the FIR prima facie disclose the commission of cognizable offences.