RAJIV @ RAJU RAMRAO LANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Naik, the learned Counsel for the applicants.

(2.) The applicants are before this Court apprehending their arrest in connection with Crime No.3104 of 2014, registered at Police Station Buldhana (City) for the offences punishable under Section 7 of the Maharashtra Prevention of Malpractices at University, Board and Other Specified Examinations Act, 1982 (hereinafter referred to as "the Act" for the sake of brevity) and subsequently under Sections 420 and 120B of the Indian Penal Code with Section 66(A), (D) of the Information Technology Act.

(3.) The report was lodged at the instance of one Sandeep Shinde, Gram Sevak. The sum and substance of the report is, Zilla Parishad Buldhana by advertisement issued in the newspaper called upon online applications for the post of Aarogya Sevak (Health Attendant). The examination for selecting the candidates was scheduled on 30/11/2014 at Shivaji Highschool, Buldhana. The complainant/informant was discharging his duties on the center as Invigilator from 02:00 p.m. to 03:30 p.m. The examination was going on and approximately at 03:00 p.m., the Invigilator found one Akash More and Pradeep Kodse indulged in an act of copying. It is alleged that they were receiving text messages on Mobile No. 9624579982. Accordingly, the report was lodged.