GUMIN DARUNG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This is an application u/s 438 of the Code of Criminal Procedure (Cr.P.C. for short) praying for pre-arrest bail for the petitioner, namely, Gumin Darung, who is apprehending arrest in connection with SIC Vigilance Police Station Case No.11/2022 registered under Ss. 120(B)/420/406/407/409 of Indian Penal Code (IPC for short).

(2.) Heard Mr. P.D. Nayar, learned counsel for the petitioner. Also heard Mr. O. Pada, learned Special P.P., SIC.

(3.) A brief resume of the facts of this case is that APPSC (Arunachal Pradesh Public Service Commission) conducted an exam dtd. 26/8/2022 and 27/8/2022 for the post of Assistant Engineer (Civil). The informant Gyamar Padang, who was also a candidate of the aforementioned examination has alleged that the exam papers have been leaked in advance by the Commission in collusion with coaching institutes and some other acquaintances. The informant has alleged that he has been receiving calls from a coaching institute, namely, Jeju Institute since 20/8/2022, through a teacher of the institute, namely, Akhilesh Yadav. Again on 23/8/2022 he received a call from Akhilesh Yadav's number. He again called back through the number and enquired about the reason why Akhilesh Yadav was desirous to contact him. Akhilesh Yadav answered that he had attained some questions which would definitely be included in the APPSC paper. Suspecting foul play, the informant recorded the conversation.