SOHAN RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both the anticipatory bail applications are heard together as both applications arose from same FIR and the allegation against the petitioners are similar as they are expert member of the Interview Board. Both anticipatory bail applications are in connection with Ranchi Special Case No. 23 of 2010 ( Vigilance P.S. Case No. 23 of 2010) pending in the court of Special Judge, Vigilance, Ranchi.

(2.) Heard Sri Nitya Nand Sinha and Sri K.P. Deo learned counsel for the petitioners and Sri T.N. Verma, learned counsel for the Vigilance Department.

(3.) It is alleged in the FIR that the Chairman , members of Jharkhand Public Service Commission in connivance with experts of Interview Board and other candidates had committed large scale bungling, manipulation, irregularities and tempered the marks obtained by the candidates and recommended the names of their own relatives and other candidates for appointment in Government service. It is further alleged that the petitioners, who are members of Interview Board had raised the marks of several candidates by interpolating in the evaluation sheet for wrongful gain.