- (1.) Heard the parties.
(2.) The petitioner is an accused in connection with R. C. Case No. 11(A)/2012-R.
(3.) The prosecution story in brief is that, the Chairman of Jharkhand Public Service Commission and the other members of the Commission entered into a criminal conspiracy amongst themselves and by abusing their respective official positions adopted dishonest and fraudulent means in selection of Deputy Registrars at Sidhu Kanhu Murmu University, Dumka, Ranchi University, Ranchi and Vinoba Bhave University, Hazaribagh and extended undue benefit to the candidates.;