SAURABH PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Bharat Kumar, the learned counsel appearing on behalf of the petitioner and Mr.Anuj Kumar Trivedi, the learned counsel appearing on behalf of the respondent State.

(2.) This petition has been filed for quashing of the FIR in connection Pandu P.S.Case No.40 of 2022 registered on 29/7/2022 at 17.24 hours for the offence under Sec. 419, 420, 406, 467, 468, 471, 193, 199, 200 of the I.P.C. on the ground that for the same occurrence, the Dhurwa P.S.Case No.199 of 2022 was already registered at 5.10 p.m. and pending before the learned Judicial Magistrate, First Class, Ranchi and Pandu P.S. Case No. No.40 of 2022 is pending before Judicial Magistrate, First Class, at Palamau.

(3.) Mr. Bharat Kumar, the learned counsel appearing for the petitioner submits that Dhurwa P.S.Case No.199 of 2022 was registered alleging therein that on written report of one Kumar Chandan MIS Officer Higher and Technical Education Department dtd. 29/7/2022, alleging that Civil Services Examination 2021, the High and Technical Education Department asked the Deputy Commissioners of all the District to provide the list of successful candidate. The name Kumar Saurabh was forwarded by the Palamau District showing him to be successful with rank of 357, Roll no.7912001. That on the information so provided all the successful candidates were contacted and were invited by sending invitation card. On 26/7/2022 the successful candidates were felicitated along with their family by the Hon'ble Chief Minister. However, later on one Kumar Saurabh from Uttar Pradesh informed that he was successful candidate with rank no.357 and provided documents in support of it and informed that the candidate from Palamau was a fraud. It came to their knowledge that the petitioner had informed the local media that he had succeeded in the CSE with 357 rank.