GULAB SINGH MATHUR Vs. STATE OF M P

JUDGEMENT

(1.) The applicant has filed this application under Section 439 of Cr.P.C.

(2.) An offence under Sections 419, 420, 466, 471, 120-B read with Sections 3/4 of Pariksha Adhiniyam has been registered against the applicant vide Crime No.449/2013 at Police Station Jhansi Road, Gwalior. The allegation against the applicant is that he had got admission in medical college on the basis of an entrance examination conducted in the year 2008 named as Pre-medical Test . The applicant did not appear in the examination and on behalf of the applicant somebody else appeared in the examination.

(3.) When the complaints were received, the documents of the applicant were examined by a committee constituted by G.R. Medical College and it was found that there were difference of signatures in OMR sheet, RASA sheet and allotment form submitted at the time of examination and the signatures of the applicant. There is also evidence that the applicant had given Rs.3,25,000/- to Mr. Mukesh Nagar and on behalf of the applicant somebody else appeared in the examination and thereafter he got his admission. The applicant could not clear the first year of the course even in 2-3 years. He is a student of 2008 batch and as informed by the counsel for the petitioner he cleared his first year examination.