R. MANJUANTH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.30 under Sec. 439 of Cr.P.C., for granting regular bail in Crime No.60/2022 registered by High Grounds Police Station, Bengaluru and filed the charge sheet for the offences punishable under Ss. 120B , 36 , 37 , 119 , 409 , 420 , 465 , 468 , 471 , 201 read with 34 of IPC and Sec. 7a , (c), 7a and 8, 13 (1) (a) read with 13 (2) of Prevention of Corruption Act .

(2.) Heard the arguments of learned counsel for the petitioner and learned special counsel for the respondent.

(3.) The case of the prosecution as per the charge sheet against this petitioner is that the accused No.11 said to be a candidate who was aspirant of the PSI who took the PSI examination and he approached the present petitioner accused No.30 - Second Division Assistant, who was working in police department, for doing favour to him by manipulation of the answers and to give more marks in the examination and the accused No.30/present petitioner introduced the accused No.29 who is FDA in the Police Department Recruitment wing. Accordingly, the accused No.29 in collusion with higher official said to have manipulated the OMR answer sheets. Even though this petitioner answered 19 questions, subsequently the accused persons manipulated the answer sheet by showing he has answered 99 questions and gave more marks for facilitating him to be selected in the PSI examination. This petitioner was arrested by the police and was remanded to the judicial custody. Previously his bail petition was dismissed as withdrawn and now he is before this court with additional grounds.