SURYAKANT @ BABLOO KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The petitioner is an accused in a case registered under Sections 467/468 and 471 of the I. P. C. i. e. Panki P. S. Case No. 02 of 2012, G. R. No. 30/12.

(3.) The learned counsel for the petitioner has submitted that the only allegation in the F. I. R. is that the petitioner tried to procure the rice on forged signature of the informant. It is further submitted that the petitioner is a Teacher of a Government School. It is further argued that there is no material regarding involvement of the petitioner in this case. It is also submitted that the petitioner has been suspended from the service.