SAURABH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the First Information No.12 of 2023, registered at police station Kankhal, District Haridwar.

(2.) Present applicant is in judicial custody under Ss. 409, 420, 120B of the Indian Penal Code, 1860, Sec. 9, Sec. 10 of the Uttar Pradesh Public Examinations (Prevention of Unfair Means) Act, 1998, Sec. 8 and Sec. 12 of the Prevention of Corruption Act, 1988.

(3.) On 12/1/2023, Mr. Pradeep Singh Rana, the Inspector, received an information that several persons were involved in a scam related to paper leak for the post of Patwari/Lekhpal. The said examinations were conducted by the Uttarakhand Public Service Commission on 8/1/2023.