RAMKRIPAL MEENA Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The petitioner seeks his enlargement on bail in ECIR/HIU-II/05/2022, dtd. 7/4/2022, instituted by the Directorate of Enforcement (ED), pursuant to which Complaint No.04/2024 is presently pending before the Special Court, PMLA, 2002/Special Court CBI No.3, Jaipur Metro-1.

(2.) The petitioner is one of the accused in FIR No.402/2021, under Ss. 406, 420, 120B IPC and Sec. 4/6 of Rajasthan Public Examination (Prevention of Unfair Means) Act, 1992. The incident that led to registration of the above-stated FIR is one pertaining to leakage of the question paper and use of unfair means in the Rajasthan Eligibility Examination for Teachers ('REET'), 2021. The petitioner was working as a Manager of the school and was appointed as Assistant to the Co-ordinator of REET exam. The petitioner had access to the question paper kept in the strong room. The petitioner is alleged to have taken a copy of the question paper and leaked it to other co-accused. The petitioner was to receive a bribe of Rupees Five Crores, out of which the investigating authorities are said to have successfully recovered a sum of Rs.1,77,80,000.00 (Rupees One Crore Seventy Seven Lakh and Eighty Thousand) from various persons. That amount included Rs.46,00,000.00 (Rupees Forty Six Lakhs) recovered from the petitioner also. In the above-mentioned FIR, the petitioner was arrested on 26/1/2022. This court vide order dtd. 18/1/2023, released the petitioner on bail in the aforesaid case, subject to various conditions including that the immovable properties owned by the petitioner and his family shall remain attached, the details whereof shall be furnished by the petitioner within one week after the petitioner is released on bail.

(3.) Thereafter, the petitioner was arrested by the ED on 21/6/2023 and he has been in custody since then.