VIKAS MAHORE Vs. STATE OF MP AND ANOTHER

JUDGEMENT

(1.) The applicant has preferred this revision petition under section 397 of Cr.P.C., 1973 against the order dated 02.06.2015 passed by Special Judge, VYAPAM, Gwalior in S.T. No. 763/2014, whereby the charges for commission of offence punishable under Sections 419, 420, 467, 468, 471 and 120-B of IPC and under Section 3(d)(1)(2)/(4) of Madhya Pradesh Recognised Examination Act, 1937 have been framed against the applicant.

(2.) The facts arising out of the present revision application are that the applicant appeared in Pre-Medical Test Examination, 2010 conducted by Madhya Pradesh Vyavsayik Pariksha Mandal (for brevity, 'VYAPAM') and being in merit he was declared selected for the course of MBBS. He was allotted Gajra Raja Medical College, Gwalior wherein, he took admission after depositing necessary fees. After some time one letter has been sent by unknown person, upon which an inquiry was conducted and in the inquiry the police has concluded that the applicant has managed his admission through Vinay Kumar Patel, who has arranged some solver for appearing in the examination in place of applicant and payment has been made by applicant's father Dr. O.P. Mahor to the middleman Vinay Kumar Patel. On the basis of this inquiry an FIR bearing crime No. 352/2014 was registered against the applicant and other co-accused persons and after completion of investigation, charge-sheet has been filed.

(3.) On the basis of charge-sheet, trial Court has framed the charges under Sections 419, 420, 467, 468, 471 and 120-B of IPC and Section 3 (d)/(4) of Madhya Pradesh Recognised Examination Act, 1937 against the applicant, which is under challenge in the instant revision petition.