RAMESH PRASAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Krishna Datta Tiwari, the learned counsel for the applicant, Sri Jitendra Kumar Jaiswal, the learned Additional Government Advocate and perused the record.

(2.) The instant application has been filed seeking release of the applicant on bail in Case Crime No. 516 of 2017, under Ss. 419, 420, 467, 468, 471 IPC Sec. 3/9 of U.P. Public Examinations (Prevention of Unfair Means) Act, 1998, Police Station Belipur, District Gorakhpur during pendency of the trial in the Court below.

(3.) The aforesaid case has been registered on the basis of an F.I.R. lodged against three named accused persons alleging that during examination for recruitment on the post of Sub Inspector, in place of applicant one Abhisek Ranjan was appearing and it is alleged that the other co-accused Dr. Awdhesh had asked him to appear in place of the applicant and that he had promised that he would get Rs.20,000.00 for this job.