VED PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Since all the above petitions arise from a common FIR bearing No. 433 of 7/8/2021, registered at Police Station City Kaithal, District Kaithal, wherein offences, constituted under Ss. 420, 467, 468, 471, 120-B, 201 of IPC and Sec. 66 of Information Technology Act, 2000 (Sec. 201 of IPC and Sec. 66 of Information Technology Act, 2000 were added later on), are embodied, thereupon, all are being disposed of through a common verdict.

(2.) The Haryana Staff Selection Commission issued an advertisement in the month of April 2020, for making recruitments to the post of constables in the Haryana Police. The examinations concerned, were scheduled to take place on 7/8/8/2021.

(3.) The examination papers alongwith the key answers thereto, were sent for printing to LMES printing press in Jammu. The prosecution alleges that, through a tainted source inside the press, the, leakage of the examination papers, as also of the key answers thereto, rather occurred. The prosecution alleges that the persons involved in the above leakages were Sandeep, Gautam and Naveen. The above accused persons are alleged to thereafter entice, and, induce the examinees concerned, through theirs demanding monies, rather to take from them, the examination questions concerned, and, also the key answers thereto. The accused concerned, were successful in their enticement, and, also received monies from the examinees concerned, who were to make participations in the examination(s), for recruitment to the above posts, and, which were to be conducted in the morning, and, evening sessions hence respectively, on 7/8/8/2021, at various examination centres located within the State of Haryana.