NITIN CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The Applicant-Nitin Chauhan alias Nitin Kumar is in judicial custody under Ss. 409, 420, 120B of the Indian Penal Code, 1860, Sec. 3, Sec. 4 of the Uttar Pradesh Public Examinations (Prevention of Unfair Means) Act, 1998 (as applicable in the State of Uttarakhand) and Sec. 8 of the Prevention of Corruption Act, 1988, in connection with the Case Crime No. 45 of 2023, registered at police station Kankhal, District Haridwar.

(2.) Mr. Pradeep Singh Rana, the Inspector, received an information on 12/1/2023 that several persons were involved in a scam related to paper leak for the post of Patwari/Lekhpal. Therefore, an FIR (FIR No.12 of 2023) was registered. During the course of the investigation in FIR No. 12 of 2023, a register was recovered at the instance of co-accused Sanjeev Dubey. The said register contained the names of those students who were appearing in the Assistant Engineer / Junior Engineer examination. Several note books, educational certificates and two blank cheques of the students appearing for Assistant Engineer / Junior Engineer examination were recovered at the instance of a co-accused Rajpal. From these recoveries, it was revealed that Assistant Engineer / Junior Engineer examination papers were leaked.

(3.) Heard Mr. Gaurav Singh, learned counsel for the applicant through video conferencing and Ms Manisha Bhandari, learned Special Counsel for the State.