STATE OF BIHAR Vs. RAKESH RANJAN

JUDGEMENT

(1.) PROSECUTION case initiated on written application of one Anil Kumar Sinha, O.S.D. of Bihar Combined Entrance Competitive Examination Board, in brief, is that selection of candidates for admission in first year degree course and other courses of MBBS, BDS, BVSC etc., combined entrance competitive examination was conducted by Bihar Combined Entrance Competitive Examination Board.

(2.) SUCCESSFUL candidates were called for counselling. In course of counselling, successful candidates were given dictation from their answer books of BCECE 1998 to check and verify their handwriting. Candidates whose hand-writing did not tally from their answer books, were found guilty of committing impersonation. Their candidature was cancelled and F.I.R. was lodged. Accused respondent is one of them.

(3.) IT is further said that finding the report of different handwritings, accused respondent preferred to withdraw the writ petition which accordingly was dismissed as withdrawn but leaving option of the appellant State for appropriate action in accordance with law and as per decision of the BCECE Board, F.I.R. was lodged.