JAYESH ISHWARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed under sec. 439 of the Code of Criminal Procedure for regular bail in connection with the complaint being FIR No.11209041211735 registered with Prantij Police Station, District : Sabarkantha for offences punishable under Sec. 406, 409, 420, 120B and 201 of IPC.

(2.) Learned Senior Advocate Mr. Devang Nanavati for the applicant submits that the allegation by the prosecution is about the present applicants' involvement in the paper leak of Gujarat Secondary Service Selection Board Examination, which was scheduled for recruitment to the post of Head Clerk, Class- III. He submits that the applicant came to be arrested since an amount of Rs.19.00 Lacs came to be recovered from his house. Mr. Nanavati submitted that as per the prosecution case, the present applicant is alleged to have procured the copy of paper prior to the examination but as per the prosecution case, the alleged paper was received from Surya Offset Printing Press by Dharmesh, Mangesh, Kanabhai and Rajesh. Mr. Nanavati stated that as per the prosecution case, the paper is alleged to have been procured by the present application through a chain, which started from Mangesh and thereafter, the paper is alleged to be in the possession of Dipak and Deval and from Deval, it is alleged that the copy of question paper came in the hands of the present applicant. Mr. Nanavati stated that the prosecution case suggests that the present applicant had given the copy of the question paper to one Kuldip Patel. Mr. Nanavati further stated that there is no allegation of any money transaction by the present applicant to be construed as sale of question paper to any other accused. He further submitted that as per the prosecution case, the money which was received by Sanjay and Deval were further handed over to the present applicant and thus, Mr. Nanavati submitted that there was no direct transaction of any sale of paper by the applicant. He further submits that the allegation against the applicant is of having approached one witness Kalpesh Dhanjibhai Patel for getting solution of the alleged question paper and to that, Mr. Nanavati submitted that it could not be considered as conclusive proof about the involvement of the present applicant since the witness is a M.A. (Master in Arts), and applicant proposed for solution of the questions which could have been asked in the examination and that itself could not be considered as a crime since the statement of the witness does not suggest that the copy of the original question paper was given to the said witness for solution of the questions. It was, therefore, prayed that the present application may be allowed and the applicant herein may be released on regular bail.

(3.) Learned APP submits that the present applicant was at the center of money transaction and he had aided the co- accused for the sale of question papers. The present applicant had accompanied Deval, who was his nephew and out of the 10 papers, which were from the Printer of Deval, six papers were sold by the father of Deval and four by the father-in-law. Sec. 201 IPC has been added since there is destruction of the original question paper. It was, therefore, prayed that no discretion may be exercised in favour of the applicant.