Rajeev Ranjan Prasad, J. - (1.) Heard learned counsel for the petitioner. No one appears on behalf of the State.
(2.) The petitioner, in the present case, is seeking quashing of the order dated 13.01.2010 passed in Trial No. 771/2013, G.R. No. 133/2010 (arising out of Kuchaikote P.S. Case No. 14/2000) passed by learned Chief Judicial Magistrate, Gopalganj, by which the learned Chief Judicial Magistrate has taken cognizance of the offences under Secions 418 & 201 of the Indian Penal Code and called upon the petitioner to appear before the court.
(3.) Learned counsel for the petitioner refers the allegations made in the First Information Report, according to which, the present petitioner, who was posted at the Primary Health Centre, during the relevant time, had examined the informant on 07.10.1999, his X-ray done but did not make available the injury report to the informant. The allegation is that this petitioner kept on delaying the submission of injury report on the one ground or another, and thereafter, he submitted a wrong injury report by change in the number and nature of injuries.;