CHANDAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rajiv Singh, learned counsel for the petitioner and Mr. Pravin Kumar, learned counsel appearing for Central Bereau of Investigation (for short 'CBI') and the State.

(2.) The petitioner is in custody in connection with Shastri Nagar PS Case No. 358 of 2024 (RC No. 221/2024/E0006-CBI/EO-3/New Delhi) for the offence under Sec. 407, 408, 409, 120B of the IPC lodged on 25/6/2024 by the informant, Amar Kumar.

(3.) As per prosecution story, the police during patrolling came to know about the eligibility-cum-Entrance Test (NEET) examination having been leaked by an organized gang and in that background, it started searching the Duster Car for which information has come and near Patel Bhawan, it was intercepted. Though, those present inside the car tried to escape, apprehended. They were Sikandar Yadav, Akhilesh Kumar and from which four Admit Cards were recovered which belonged to Abhishek Kumar, Shivnandan Kumar, Ayush Raj and Anurag Yadav. This led to the FIR.