REGENT COMPUTRONICS PVT. LTD.

RANJEET KUMAR Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

RAM LAL NARANG OM PRAKASH NARANG VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
KARI CHOUDHARY VS. SITA DEVI [REFERRED TO]
UPKAR SINGH VS. VED PRAKASH [REFERRED TO]
NIRMAL SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
ANJU CHAUDHARY VS. STATE OF U.P. [REFERRED TO]
SURENDER KAUSHIK VS. STATE OF UTTAR PRADESH [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
ARNAB MANORANJAN GOSWAMI VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) By way of instant petition, the petitioner has prayed for following substantive reliefs:-

(2.) The ground on which above noted reliefs have been claimed by the petitioner can be summarised as under:-

(3.) Brief facts necessary for adjudication of petition are that a case was registered at Police Station Gagal, District Kangra, H.P., on 5/5/2022 vide FIR No. 41 of 2022, under Ss. 420 and 120-B of the IPC (for short, "1st FIR") alleging interalia that the question paper meant for written examination scheduled to be conducted during recruitment process for the posts of Constables and Drivers in Police Department of the State of Himachal Pradesh had been leaked a day or two before the date of examination i.e. 27/3/2022. Many persons were suspected to be involved in the criminal conspiracy and commission of offence.

Click here to view full judgment.

RANJEET KUMAR Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address