SHALU JACOB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in C.C.No.50553/2013 for offences punishable under Sec. 420 r/w Sec. 34 of the IPC and Sec. 119 of the Karnataka Education Act, 1995 pending before the XI Additional Chief Metropolitan Magistrate, Mayohall, Bangalore.

(2.) Heard Sri.Nishit Kumar Shetty, learned counsel for petitioners and Smt.K.P.Yashodha, learned High Court Government Pleader for respondents.

(3.) On 6/8/2011, at about 8.40 p.m., the Police Inspector of Fraud and misappropriation squad, C.C.B., Bengaluru, on receiving credible information from T.V. media, along with his staff went near Ambedkar Medical College, Shampura main road and found that the accused sitting in a bus, on obtaining the question papers with the help of an Attender -accused No. 13, were preparing answers to the questions illegally in small chits in order to help the students. Respondent No.2 along with his staff raided the said place and seized the said chits and also the vehicle by drawing mahazar. Accordingly, complaint came to be filed. The police, after investigation, have filed charge sheet for the aforesaid offences before the learned Magistrate, which drives the petitioner to knock the doors of this Court.