DHIRENDRA PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned counsel for the State. The petitioner is apprehending his arrest in connection with Gumla P.S. Case No. 140 of 2015, corresponding to G.R. No. 434 of 2015, for the alleged offence under Ss. 419, 420, 467, 468 and 471 of the Indian Penal Code.

(2.) There is allegation against the petitioner of contesting the Municipal Elections, Gumla, on the basis of forged caste certificate. The petitioner won the election and he was also elected as the Chairman of Nagar Panchayat, Gumla. It appears from the FIR that subsequently an enquiry was held and it was found that the petitioner had contested the election on the basis of a forged caste certificate, which was found to be forged even by the State Election Commission and accordingly, by the order of the Deputy Commissioner, Gumla, the FIR was lodged against the petitioner. It is an admitted fact that the petitioner has since been removed from the office of the Chairman, Nagar Panchayat, Gumla.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner has been falsely implicated in this case and the Caste Certificate was rightly issued to the petitioner by the concerned authorities. It is submitted that earlier also such caste certificates were issued in favour of the petitioner by the authorities concerned, on the basis of which the petitioner had contested the elections of Legislative Assembly.