VISHESH KUMAR 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. Whether reporters of the local papers may be allowed to see the judgment?

(2.) ROLE, attributed to the present petitioner is that he was one of the candidates, who took bogus examination, at Tuition Centre for 10+1 examination and obtained bogus certificate.

(3.) I have heard learned counsel for the petitioner, as also learned Assistant Advocate General and gone through the police report and record.