STATE OF RAJASTHAN Vs. INDRAJ SINGH

JUDGEMENT

(1.) Leave granted.

(2.) These appeals question the correctness of the final judgment and order dtd. 8/5/2024 passed by the High Court of Judicature at Rajasthan (Bench at Jaipur), in S.B. Criminal Miscellaneous Bail Application Nos.3348/2024 and 4789/2024 titled Indraj Singh v. State of Rajasthan and Salman Khan v. State of Rajasthan, respectively. The State is aggrieved by the order of the High Court granting bail to the above named accused in connection with FIR No.009 dtd. 28/2/2024 at PS- Special Police Station (SOG) District - ATS or MOG under Ss. 419, 420, 467, 468 and 120B of Indian Penal Code, 1860 and Ss. 3 and 10 of the Rajasthan Public Examination (Prevention of Unfair Means) Act, 2022.

(3.) The facts lie in a narrow compass. Per the First Information Report, it is alleged that the Respondent (Indraj Singh) had compromised the sanctity of a public recruitment examination conducted by the Government, i.e., Assistant Engineer Civil (Autonomous Governance Department) Competitive Examination-2022. Another candidate had allegedly appeared as a "dummy candidate" in place of respondent Indraj Singh. The attendance sheet was allegedly tampered with, and another person's photograph was affixed to the original admit card. The police commenced investigation and recorded statement of the complainant, Mr. Ravi Kumar Vaishnav, Sec. Officer, Rajasthan Public Service Commission, and obtained relevant documents, such as OMR sheet and the original admit card, allegedly used by the respondent Indraj Singh and the respondent Salman Khan. The former was arrested on 1/3/2024 and the latter was arrested on the next day, 2/3/2024. Respondent Salman Khan caused recovery under Sec. 27 of the Indian Evidence Act, 1872, of a cheque of Rs.10.00 lakhs on the head of Yes Bank, Mandawa Branch, Rajasthan, given by the respondent Indraj Singh to him.