RAJENDRA SINGH KHICHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Fir No.269/14 of ACB, Jaipur, outpost Jodhpur, for alleged irregularities/illegalities in the selection of teachers of Jai Narain Vyas University in terms of advertisement No.74/2011-12 and the investigation carried out pursuant thereto, has prompted all the petitioners to lay these 38 pre-arrest bail applications with a view to thwart their arrests. Their efforts to seek bail from Special Judge, Sessions Court (Prevention of Corruption Act), Jodhpur (for short, 'learned trial Court) proved abortive.

(2.) Initially, in the FIR edificed on preliminary inquiry No.44/2013, it was unearthed that certain irregularities/illegalities were committed in the selection process for the posts of Assistant Professors/Associate Professor in various subjects by giving complete go-bye to the requisite qualifications for the said post in utter disregard to the UGC Regulation. That apart, the inquiry also revealed alleged favoritism and nepotism in the selection process. The original FIR contained names of about 10 persons including the then Vice Chancellor of the University and some of the petitioners. With the advent of time, when the investigation progressed further, it embraced the names of all other petitioners besides a few more looming threat of their arrest.

(3.) The FIR aforesaid was founded on many allegations constituting offences punishable under Sections 13(1)(c)(d), 13(2) of the Prevention of Corruption Act, 1988 and Section 120-B IPC. Later on, the offences punishable under Sections 420, 465, 467, 468, 471, 477A, 201 & 119 IPC were also added.