JEEVAN LATA 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. Whether reporters of the local papers may be allowed to see the judgment?

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

(3.) ROLE, attributed to the petitioner, is that she is the mother of one of the private candidates, who appeared for 8th standard examination and was declared successful. Examination, it is alleged, was bogus. Petitioner is suspected to be involved, because of her being a Class IV employee of the H.P. Board of School Education. There is no evidence, linking the petitioner with the alleged scandal/ conspiracy.