JASVIR KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, whose first anticipatory bail petition was dismissed vide order dtd. 17/5/2023 passed in CRM-M-44439-2022, has again come up before this Court seeking bail under Sec. 438 CrPC, apprehending arrest in the FIR captioned above, on the allegations of finding candidates who could solve the on line question-paper of the examination for the recruitment of Police Sub Inspectors in the State of Punjab, and also running the center from where the examinations center was hacked.

(2.) In paragraph 31 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The case of the prosecution is that the SHO, Police Station Anaaj Mandi, Patiala, had received secret information on 16/9/2021 that online examinations for recruitment of various departments were conducted at the center at Infra IT Solutions, Zila Parishad Complex, Patiala, and some hackers have hacked the computers. The informant further said that in the examination for the recruitment of Sub Inspectors, which was conducted in August 2021, one candidate Gurpreet Singh had secured the highest marks, and he had given his examination from the center of Infra IT Solutions, and further that the said person Gurpreet Singh had not secured marks because of merits but because a gang of cyber criminals had hacked computer centers and someone else had remotely solved his question paper, thus, he secured the highest marks by paying massive amounts of money to the cyber-thugs. Based on this information, the police registered an FIR and investigated. During the investigation, they arrested the said candidate Gurpreet Singh and conducted further investigations and kept arresting several people involved in such crimes. On 22/9/2021, one of the arrested accused, Ankit, informed the investigator about the involvement of the present petitioner.