AJOY KUMAR GHOSE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This application has been filed for quashing the entire criminal proceeding relating to Complaint Case no. 99/1999, pending in the court of A.C.J.M. Ranchi for the offences under sections 177, 181, 182,192,196,199, 209, 466, 468, 471, 474 and 120-B of the Indian Penal Code

(2.) It appears that one Mahendra Singh Chhabra, an ex- employee of the Indian School of Mines, Dhanbad was terminated from service and against the said termination order, he filed a writ application in this court vide C.W.J.C.No. 2932/1992(R), stating therein that the rule under which he has been terminated was never approved by the office of the Inspector General of Registration, Bihar, Parna.

(3.) In that writ application, a counter affidavit filed by the Indian School of Mines annexing a letter issued by the office of the Assistant Inspector General of Registration, Bihar, Patna. On the basis of the aforesaid counter affidavit, the writ application of Mr. Chabra has been dismissed. Thereafter, Mr. Chhabra moved to the Hon'ble Supreme Court and filed S.L.P. (C) No. 16793/94. The said S.L.P. dismissed by the Hon'ble Supreme Court with an observation that the allegation of the petitioner regarding forge letter issued by the office of the Inspector General of Registration be enquired into by the High Court.