DHARMENDRA KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The 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.45 of 2023, registered at police station Kankhal, District Haridwar.

(2.) The applicant-Dharmendra Kumar is in judicial custody under Ss. 409, 420, 120B of the Indian Penal Code, 1860, Ss. 3, 4, 9, 10 of the Uttar Pradesh Public Examinations (Prevention of Unfair Means) Act, 1998 (as applicable in the State of Uttarakhand), Sec. 8 and Sec. 12 of the Prevention of Corruption Act, 1988.

(3.) On 12/1/2023, Mr. Pradeep Singh Rana, the Inspector, received a secret information 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, several evidence were found to the effect that the Assistant Engineer / Junior Engineer examination papers were leaked. Therefore, the First Information Report No.45 of 2023 was registered. During the course of the investigation, it was found that present applicant-Dharmendra Kumar along with Saurabh and Deepak alias Deepak Kumar purchased a printer and made copies of the question papers.