HARI NANDAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved by the order dtd. 28/8/2023 passed in Criminal Misc. Petition No.1094/2023, by which the petition filed under Sec. 482 of the Code of Criminal Procedure (for short "Cr.P.C.") with the prayers to quash the criminal proceedings including the order dtd. 6/7/2021 passed by learned Chief Judicial Magistrate, Bokaro and the order dtd. 24/3/2022 passed by learned Judicial Magistrate, First Class, Bokaro was dismissed and the validity of the said orders were sustained by the High Court, the appellant is before this Court.

(3.) Briefly stated facts of the case are that a F.I.R. was registered at Bokaro Sector-IV P.S. Case No. 140 of 2020, based on a complaint by the informant, who was posted as an Urdu Translator and Acting Clerk (Right to Information) in the Sub-Divisional Office, Chas. The informant alleged that the appellant herein had sought certain information from the Additional Collector-cum-First Appellate Authority, Bokaro, and the said information was dispatched to him. However, the appellant subsequently filed an appeal before the Additional Collector-cum-First Appellate Authority, allegedly after manipulating the documents sent to him by the office through registered post and making false allegations of manipulation in the documents.