MANJUNATHA D. C. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the petitioner-accused No.114 under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C.No.3544/2019 arising out of crime No.4343/2018 registered by Cyber Crime Police for the offences punishable under Ss. 120B, 114, 379, 420 read with Sec. 149 of IPC.

(2.) Heard the arguments of learned counsel for the petitioner and learned SPP-II for respondents.

(3.) The case of the prosecution is that the police registered a suo moto case against accused No.1 and others, on 23/11/2018, and filed charge sheet against them. It is alleged in the complaint that accused Nos.1 to 5, colluded together in obtaining the question paper in respect of the recruitment to the post of Police Constable to be held on 25/11/2018. The accused took the Xerox copy of the question paper and called all the accused persons i.e., accused-8 to 123, who were about to take examination in the hall, and after discussing with them, collected Rs.25,000.00 and leaked the question papers. Totally, they collected more than Rs.1,16,23,000.00 from the various candidates for leaking the question papers and they said to be trained them on 24/11/2018 in the morning, i.e. a day prior to the examination, at SKS High School, Kalmat. All the accused persons were apprehended and the police seized cash from accused Nos.1 to 7 and also cheque leaf under panchanama and they were charge sheeted, which is under challenge.