SANGEETA TIWARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Instant petition has been filed for quashing of entire criminal proceeding including the F.I.R. in connection with Arki P.S. Case No.27 of 2022 registered for the offence under Ss. 406, 420, 467, 468, 469, 471, 34 of the Indian Penal Code.

(2.) The prosecution case, in brief, as disclosed in the F.I.R. is that petitioner Nos.1 and 2 had applied for the post of Assistant School Teacher claiming themselves to be the resident of the State of Jharkhand on the basis of the residential certificate issued by the S.D.O., was selected and was working as Trained Graduate Teachers in Government Upgraded Middle School cum High School, Kalamati, Khunti and S.S. High School, Khunti.

(3.) It is alleged that both these petitioner Nos.1 and 2 had wrongly shown place of posting of their husbands as their place of residence and obtained the local resident certificate. Petitioner Nos.1 and 2 while making the application for grant of local resident certificate, tampered with the application form in the Column No.3 and inserted by adding 'Pati' on the top of the words 'Mother/Father' and answered it as 'Yes'. Petitioner Nos.3 and 4 are husband respectively of petitioner Nos.1 and 2, who are Assistant School Teachers and have been charged that they had entered into criminal conspiracy in obtaining these residential certificate.