KASHMIR SINGH 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 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 certificates of passing those examinations from H.P. Board of School Education.

(2.) I have heard learned Counsel for the Petitioner, as also learned Assistant Advocate General and gone through the police report and record.