Dhrub Narayan Upadhyay, J. - (1.) THESE cases arising out of Dhanbad PS case No. 383 of 2013 have been heard together and are being disposed of by this common order. It reveals from the detailed FIR that the accused persons who are none else, but lecturers in various colleges were appointed as examiners to examine copies of Intermediate (Arts) Examinations and they were staying in hotel at Dhanbad. It was reported to the police that some of the lecturers were contacting parents of the candidates to increase their marks after taking illegal gratification. After receiving such information, the police put a watch on the Luby Circular Road near DSS Manila Mahavidyalaya. One of the accused Sunil Kumar (petitioner in B.A. No. 4498 of 2013) was apprehended at the spot and he confessed his guilt that they have been realising money from parents of the candidates for increasing their marks. Thereafter, the hotel in which other lecturers were staying was also raided and other accused persons were apprehended. Incriminating articles, like Roll Numbers, Secret Code, money have been recovered from possession of the accused persons.
(2.) IT is submitted that similarly situated co -accused Sanjiv Ranjan Prasad has been granted bail vide BA No. 5032 of 2013. Learned counsel for the State has opposed the prayer and submitted that the case of co -accused Sunil Kumar (petitioner in BA No. 4498 of 2013) is not identical to that of Sanjiv Ranjan Prasad who has been granted bail. The case of other co -accused appeal identical to the case of co -accused Sanjiv Ranjan Prasad who has been granted bail vide BA No. 5032 of 2013.
(3.) CONSIDERING facts and circumstances of the case, Ram Sudhir Singh, Ram Kumar Sharma, & Ramnimohan Khan, petitioners in B.A. Nos. 4486, 4497 and 4531 of 2013) are directed to be released on bail on furnishing bail bond of Rs. 10,000/ - (rupees ten thousand) each with two sureties of the like amount each to the satisfaction of learned Addl. Sessions Judge IX, cum Special Judge, Vigilance, Dhanbad, in connection with Dhanbad PS case No. 383 of 2013 (G.R. No. 1548 of 2013 ). So far as Sunil Kumar (petitioner in BA No. 4498 of 2013) is concerned, he was arrested at the spot. Therefore, I do not feel inclined to grant him bail at present. Accordingly, his prayer for bail is rejected.;