GOPAL CHANDRA SINGH Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is apprehending his arrest in connection with Sahibganj (Town) P.S. Case No. 178 of 2011, corresponding to G.R. No. 458 of 2011 for the offence under sections 467, 468, 471, 419, 420, 34 of the Indian Penal Code.

(3.) The present case has been instituted on the basis of written report of D.S.E, Sahibganj. It is alleged that the appointment process for appointment of teacher was started in the year 1987-88 and a candidate namely, Nina Kumari Sah was declared successful but appointment letter was issued in the name of Mina Kumari Sah instead of Nina Kumari Sah and this petitioner was also involved in the said offence and appointment letter in favour of Mina Kumari Sah was issued illegally and it was due to some illegal consideration were involved and false fabricated papers were prepared and name of Mina Kumar Sah was shown at serial no. 45 and she did not face the interview.