PRAMOD KUMAR YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri A.B.L. Gaur, learned Senior Counsel, assisted by Sri Dhirendra Kumar Dwivedi, learned counsel for the applicant and learned AGA for the State.

(2.) By means of this application, the applicant, who is involved in Case Crime No. 171 of 2024, under Ss. 419, 420, 465, 467, 468, 471, 120-B IPC and 6/10 of U.P. Public Examinations (Prevention of Unfair Means) Act, 1998, Police Station Kotwali, District Gorakhpur, seeks enlargement on bail during the pendency of trial.

(3.) This second bail application has been filed by the applicant for enlarging him on bail. According to the prosecution story, as revealed in the FIR, the applicant Pramod Kumar Yadav had appeared in the entrance examination of UGC-NET held on 18/6/2024 at Saraswati Shishu Mandir, Aryanagar, Sadar Pakkibagh, Gorakhpur. It was during the verification of biometric which was mismatched it was found that the applicant was appearing in the said examination in place of original candidate Dilip Kumar on the basis of forged admit card as well as Aadhar Card. FIR was lodged against him and he was sent to jail on 19/6/2024.