PRITESH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This is the first application under Section 439 Cr.P.C. for grant of bail. Applicant Pritesh Singh was arrested on 05.09.2020 in connection with Crime No.107/2015 registered at Police Station Kohefiza, District Bhopal for the offence punishable under Sections 419, 420, 467, 468, 471, 120-B of IPC and Section 3/4 of M.P. Recognized Examination Act.

(2.) The allegation against the present applicant is that he had facilitated the selection of the co-accused Vikas Singh. The applicant appeared in M.P. PMT Examination-2009 in place of co-accused Vikas Singh impersonating himself as Vikas Singh and secured a seat for him by unfair means.

(3.) Learned counsel for the applicant submits that applicant is innocent and has falsely been implicated in the offence.