RACHIT PUNDIR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No.259 of 2023, registered at police station Kotwali Manglaur, District Haridwar.

(2.) Applicant is in judicial custody under Sec. 420, Sec. 120B read with Sec. 511 of the Indian Penal Code, 1860 and Sec. 12(2) of the Uttarakhand Competitive Examination (Measures for Control and Prevention of Unfair Means in Recruitment) Act, 2023.

(3.) Learned counsel for the State has opposed the Bail Application. He submits that as per the prosecution case, the informant Pradeep Kumar Rana, Inspector, received a secret information on 8/4/2023 at about 14:00 hrs. that the co-accused Mukesh Saini, owner of M.S. Career Coaching Centre, located at Ganeshpur, Roorkee, and, M.S. Career Coaching Centre, located at Gurukul Narshan, along with the present applicant is planning to provide undue assistance and distributing Bluetooth devices to some candidates appearing in the examination of Forest Guard Van Rakshak Examination, 2023 to be held on 9/4/2023. On the said information, police party raided the spot. Present applicant and the co-accused were arrested. Several Bluetooth devices and Rs.1,20,000.00were recovered from the Coaching Centre of Mukesh Saini.