JAGMEET SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to the petitioners, Jagmeet Singh and Jaspinder Pal Singh, who have been booked for having committed the offences punishable under Sections 419, 420, 465, and 468, IPC, and Sections 66 and 66-D of the Information Technology Act, 2000, in a case arising out of FIR No.4, dated 05.03.2013, registered with Punjab State Cyber Crime, Police Station, SAS Nagar, Mohali.

(2.) The petitioners had taken their exams on 14th and 15th July, 2012 for the post of Junior Engineer in the department of Punjab State Power Corporation Limited. During the examination time, the petitioners alleged to have received messages on their mobile phones with regard to the answers of the questions appeared in the question paper.

(3.) Learned counsel contends that there is no script of the messages alleged to have been received by the petitioners; that after about 08 months taking of the examination, the FIR was registered and the petitioners have already cleared the test taken by them in July, 2012, however, Punjab State Power Corporation Limited later cancelled the test; and that in compliance of the order dated 26.04.2013 passed by this Court, the petitioners did join the investigation and co-operated with the Investigating Agency.