RAKESH RANJAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing for the State of Bihar.

(2.) Petitioner is languishing in judicial custody since 19/4/2017 in connection with Special Case No. 11 of 2017, arising out of Agamkuan P.S. Case No. 44 of 2017 for offence alleged under Ss. 419, 420, 467, 468, 120-B, 471/34 of the Indian Penal Code, Sec. 66(B) of the I.T. Act and Ss. 7/8/9/13(1)(c)(d)(e) read with 13(2) of the P.C. Act, 1988.

(3.) The prosecution case, as lodged by the informant police personnel, is that on secret information that in the house of one Dinanath Singh situated at Mohalla Kanti Factory Road, Mahatma Gandhi Nagar on the first floor Pawan Kumar and Atul Ranjan Sinha are involved in circulating question papers and answer sheets for cheating in the examination being conducted by the Bihar Staff Selection Commission (hereinafter referred to as the BSSC) for appointment on different posts in different departments in the State of Bihar, the informant along with other police officials raided the house occupied by Pawan Kumar and Atul Ranjan Sinha on rent, three persons seeing the police started fleeing but were apprehended. The apprehended accused persons disclosed their names as Pawan Kumar, Vipin Kumar and Navnit Kumar. On interrogation, the apprehended co-accused revealed the names of co-accused Atul Ranjan Sinha, Gorelal @ Kausik, Bhola @ Nitesh who were involved along with them in leaking the question and answer-sheets of the examination held by the BSSC for recruitment on different Government posts. They revealed that they used to take Rs.6.00 lakhs from each candidates and also disclosed their modus operandi of transmitting answers to the examinees by using Whatsapp, Bluetooth and other electronic devices. From the said room Admit cards, battery of Bluetooth, printers, laptop, original marksheets of candidates, who had approached the accused persons and other articles, were recovered. Accordingly, the Investigating Agency was set in motion and investigation conducted by the SIT.