UPENDRA NATH VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Abhay Kumar Mishra assisted by Mr. Manoj Kumar Choubey, learned counsel appearing for the petitioner and Mr. Ravi Prakash, learned counsel for the State.

(2.) This petition has been filed for quashing of the FIR and the entire criminal proceedings in connection with Garhwa P.S. Case No.387/2012, dtd. 2/11/2012, corresponding to G.R. Case No.2053/2012 registered under Ss. 409, 420, 467, 468 and 471 of the Indian Penal Code, pending in the court of the learned Chief Judicial Magistrate, Garhwa. Subsequently, the learned court has taken cognizance against the petitioner vide order dtd. 18/2/2017. The said order was challenged in I.A. No.4957 of 2022, which was allowed by this Court vide order dtd. 25/7/2023. In view of that the order taking cognizance is also under challenge.

(3.) The FIR was registered by the informant-District Education Officer, Garhwa by letter dtd. 1/11/2012 alleging therein that as per the letter dtd. 29/10/2012, he has received a letter from the office of the Director, Secondary Education, Human Resource Department, Jharkhand, Ranchi wherein direction has been given to him to lodge an FIR against the petitioner as his appointment was found forged.