ANIL NAGGAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of the above mentioned four petitions wherein petitioners Anil Naggar, Naveen, Ashwani and Pawan Gupta, seek grant of regular bail in a case registered vide FIR No.04, dtd. 17/11/2021, Police Station SVB, Panchkula, under Sec. 7-A of Prevention of Corruption Act, 1988 (Ss. 120-B, 420, 466, 471 IPC, Sec. 7 of Prevention of Corruption Act, 1988 and Sec. 8(3) (4) of Haryana Public Examination (Prohibition of Unfair Means) Act, 2021 added later on).

(2.) The FIR in question was lodged at the instance of Narinder wherein it is alleged that Jasbir Singh owns Software agency by the name and style of M/s Safedote e-Solution Pvt. Ltd. Sector 11, Panchkula and had been allotted the work of online application portal by Haryana Public Service Commission. It is alleged that aforesaid Jasbir Singh and his associates had been securing jobs for various applicants by fraudulent means and were earning crores of rupees. The complainant alleged that the modus operandi was that the said persons used to ask the candidates to attempt only 30-40 questions and to keep blank the remaining answers so that the same could be ticked as correct subsequently in OMR sheets.

(3.) Learned counsel for the petitioners have submitted that none of them is named in the FIR and that they have been falsely implicated in the present case. It has further been submitted that the petitioners enjoy a clean record and as such given the fact that challan already stands presented, their further detention will not serve any useful purpose.