The Special Judge CBI, Vyapam Cases, Bhopal (Madhya Pradesh) has sentenced the three accused, therefore the candidate Amit Gaur, the impersonator Nitish Kumar and the middleman Pankaj Kuma, all to undergo seven years rigorous imprisonment with a fine of Rs 3000 each.

CBI had registered a case on 15.12.2015 and taken over the investigation of the case from the Madhya Pradesh Police on orders dated 09.07.2015 & 11.09.2015 of the Hon’ble Supreme Court of India. It was alleged that unfair means were used in the Madhya Pradesh Police Constable Recruitment Test-2012 (PCRT-2012) conducted by the Madhya Pradesh Professional Examination Board (VYAPAM) involving candidate Amit Gaur (resident of Morena, MP) who had arranged and used the impersonator Nitish Kumar@ Montu Kumar (resident of Bihar) through racketeers/middlemen namely Pankaj Kumar (resident of Bihar) & Nemi Chand (resident of Morena, MP), for passing the written examination of PCRT-2012. The impersonator Nitish Kumar@Montu Kumar was caught while appearing in the said examination at a school in Piplani, Bhopal on 30.09.2012 in place of the candidate Amit Gaur. The two middlemen who were involved in this crime were identified/traced during the investigation.

After investigation, a charge sheet was filed against the accused persons in June 2016 before the Designated Court.

The Trial Court found the three accused guilty and acquitted one person.


Central Bureau of Investigation

[Press Release dt. 17-12-2019]

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