ARVIND KUMAR Vs. STATE OF M.P

JUDGEMENT

(1.) THE applicant has filed this application under Section 439 of Cr.P.C. for grant of bail.

(2.) THE applicant has been arrested for commission of an offence under Sections 419, 420, 468, 471, 201, 120 -B read with Sections 3/4 of Pariksha Adhiniyam registered against the applicant vide Crime No.449/2013 at Police Station Jhansi Road, Gwalior.

(3.) THE allegation against the applicant is that he has got admission in MBBS course illegally. He did not appear in the competitive examination. On behalf of the applicant somebody else was appeared in the examination.