Prashant Kumar, J.@mdashAnticipatory bail application filed by Petitioner Kumari Geetanjali in connection with Vigilance P.S. Case No. 23 of 2010 ( Special Case No. 23 of 2010) pending in the court of Special Judge, Vigilance, Ranchi is moved by Sri. R.S. Mazumdar, Sr. Advocate and opposed by Sri. T.N. Verma learned Counsel appearing for the Vigilance Department.
2. It is alleged in the FIR that the Chairman and members of Jharkhand Public Service Commission in connivance with expert of Interview Board and other candidates committed large scale bungling, manipulation, irregularities in the 2nd Civil Service Examination conducted by Jharkhand Public Service Commission and thereby recommended the name of Petitioner and other candidates for appointment in government service.
3. It is submitted by learned Counsel for the Petitioner that the Petitioner is innocent and he has committed no offence. It is further submitted that the Petitioner is a candidate and she has no access in the office of Jharkhand Public Service Commission, therefore, it is absurd to allege that the Petitioner has made interpolation in the answer sheet. It is further submitted that the Petitioner has no knowledge that any interpolation and/or manipulation made in the answer sheet. It is further submitted that the Petitioner is a deserving candidate and she has been rightly selected by the Jharkhand Public Service Commission, therefore, she is entitled to be released on anticipatory bail.
4. On the other hand, learned Counsel appearing for the Vigilance Department submits that during the investigation interpolation was found on various pages of the answer sheet of Petitioner relating to subjects General Studies 1st and 2nd parts, General Hindi, Geography 1st and 2nd part. The said answer sheets were sent to Directorate of Forensic Science Laboratory, Gandhi Nagar, Gujrat for examination. It is further submitted that the report of Director of Forensic Science Laboratory reveals that 94.5 marks have been raised by aforesaid interpolation. Accordingly, it is submitted that the aforesaid circumstances shows that the Petitioner is also one of the beneficiaries of criminal conspiracy.
5. Having heard the submission, I have gone through the record of the case and the various documents produced by the learned Counsel for the Vigilance Department. From perusal of the papers produced by the Vigilance Department, I find that there is interpolation in the answer books of Petitioner relating to subjects General Studies 1st and 2nd part, General Hindi and Geography 1st and 2nd part. Para 615 of the diary No. 72 reveals that the Director of Forensic Science Laboratory, Gandhi Nagar, Gujrat confirms that there was interpolation in the aforesaid answer sheets.
6. Considering the same, I am not inclined to enlarge the Petitioner on anticipatory bail. Accordingly, the prayer for anticipatory bail of the Petitioner, above named, is rejected.
