KRISHAN RAM Vs. STATE OF H P

JUDGEMENT

(1.) PETITIONER is involved in a scam of bogus examinations of Class 8th, 10+1 and 10+2. As per police report, there are few Tuition Centres, which, behind the facade of providing tuitions, arrange for bogus examination of private candidates, for the aforesaid classes and on the basis of those bogus examinations, candidates are declared pass. Money is charged for arranging bogus examination and procuring certificates of passing those examinations from H.P. Board of School Education.

(2.) PETITIONER has approached this Court for grant of anticipatory bail.

(3.) ROLE, attributed to the petitioner, is that he conducted spot evaluation of an examination centre for private candidates at Bilaspur and also supplied examination application forms to at least two candidates. Petitioner has also been booked in all the three cases. In two cases, he has already been granted anticipatory bail by this Court, which fact is not denied by the learned Assistant Advocate General.