M.V.MURALIDARAN,J. - (1.) The petitioner who is working as Assistant Teacher in the private school, namely, Munira English School, Sangaiyumpham Part-I, Puleipokpi is in service with utmost dedication, diligence and to the satisfaction of school authorities and students and is one of the favourite teachers of the students.
(2.) A complaint has been lodged by one Keithelakpam Tiken Singh, Controller Examination, Board of Secondary Education, Manipur reported to OC/TBL-PS alleged that as per report of the Flying Squad deputed at Wangbal Junior High School on the first day of the HSLC Examination, 2019 i.e. on 20-02-2019, one Akoijam Mukta Singh who is acting as supervising invigilator (SI) in the ongoing HSLC Examination, 2009 took photograph of the English Question paper through his mobile and share it to other persons on whatsapp at the start of the examination, i.e. at Wangbal High Junior School, Wangbal. Based on that a case has been registered by the respondent police in FIR 13(202019 TBL-PS U/s 420/406/34 IPC & 72 IT Act against this petitioner along with other accused. Based on the registration of the case, the petitioner was impleaded as one of the accused in the case and is searching for arrest.
(3.) The petitioner further stated that it is the false case and he had no knowledge about the offence committed by the other accused. The petitioner is a well-respected person having firm integrity and he has no any criminal antecedents whatsoever that would tarnish his reputation till date. There is no possibility of his involvement in the said offence as alleged by the Investigating Agency. Therefore, he has approached this Court and filed this Anticipatory Bail petition.;