Babu Lal Sah vs The State Of Bihar on 9 November, 2015

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Patna High Court - Orders

Babu Lal Sah vs The State Of Bihar on 9 November, 2015

Bench: Prabhat Kumar Jha

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Criminal Miscellaneous No.40800 of 2015
                     Arising Out of PS.Case No. -81 Year- 2008 Thana -KAMTAUL District- DARBHANGA
                 ======================================================
                 1. Babu Lal Sah S/o Sri Ram Lakhan Sah Resident of Village - Sirhlly, P.O.
                 - Kothia, P.S. - Kamtaul, Dist. - Darbhanga.

                                                                              .... ....   Petitioner/s
                                                      Versus
                 1. The State of Bihar.

                                                                  .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :  Mr. Dr. Shashi Shekhar Kishore
                 For the Opposite Party/s   : Mr. Harendra Prasad(App)
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR
                 JHA
                 ORAL ORDER

3   09-11-2015

Heard both sides.

The petitioner apprehends his arrest in a case under Section 420, 467, 468, 471of the Indian Penal Code.

The Block Education Extension Officer alleged that the District Magistrate, Darbhanga vide his letter No. 1125/C dated 14.05.2007 asked the informant to comply the direction of the Director, Primary Education, Bihar, Patna and Commissioner- cum-Secretary, Human Resources Development Department, Patna contained in letter No. 92 dated 02.02.2007 and letter No. 12794 dated 27.11.2006 respectively. On enquiry, it was found that letter No. 8/93-200/2006-92 dated 02.02.2007 (as contained in memo No. 12794 dated 27.11.2006) was not issued by the Human Resources Development Department and the same is forged and it Patna High Court Cr.Misc. No.40800 of 2015 (3) dt.09-11-2015 2/2 was handiwork of Babu Lal Sah, the petitioner, a teacher at Primary School, Mohammadpur.

The learned counsel for the petitioner submits that the petitioner has no manner of concern with the aforesaid letters. The District Superintendent of Education, annexing all the letters with regard to petitioner, vide his letter No. 3844 sent the same to the Director, Primary Education, Bihar, Patna for verification and, on enquiry, it was found that the letters were not ever issued and the same were forged.

Having considered the fact that the petitioner to get benefit forged the letter of Director, Primary Education and Commissioner-cum-Secretary, Human Resources Development Department, I am not inclined to enlarge the petitioner on anticipatory bail. Accordingly, the same is rejected.

(Prabhat Kumar Jha, J) BKS/-

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Patna High Court - Orders