Kashmir Singh vs State of H.P.

Surjit Singh, J.—Petitioner is involved in a scam of bogus examinations of Class 8th, 10+1 and 10+2. As per police report, there are few Tuition Centres, which, behind the facade of providing tuitions, arrange for bogus examination of candidates, for the aforesaid classes and on the basis of those bogus examinations, candidates are declared pass. Money is charged for arranging bogus examination and certificates of passing those examinations from H.P. Board of School Education.

I have heard learned Counsel for the Petitioner, as also learned Assistant Advocate General and gone through the police report and record.

Role, attributed to the Petitioner, is that he assisted one of the owners of the Tuition Centres, namely Ashwani Dogra, in arranging bogus examination and charging money from the candidates, by collecting roll numbers and certificates, addressed to the candidates, from the Postmen, by bribing them. No evidence, with respect to this allegation, has been collected by the police so far, despite the fact that the Petitioner has been in custody for the last about 11/2 month. Therefore, his application for grant of bail, is allowed and it is ordered that he be released on his furnishing bail bonds in the sum of Rs. 25,000/- with one surety in the like amount, to the satisfaction of Chief Judicial Magistrate, Kangra at Dharamsala.