ABHITABH RAWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this First bail application under Sec. 482 of BNSS/438 of Cr.P.C. for grant of anticipatory bail.

(2.) Applicant apprehends his arrest in connection with Crime No.198/2025 registered at Police Station Kampoo District Gwalior (M.P.) in relation to the offence punishable under Sec. 419, 420, 34 of IPC and Sec. 3/4 of Madhya Pradesh Recognized Examination Act.

(3.) The allegation against the applicant is that accused Umesh Rawat, son of Suresh Rawat, was arrested on 23/6/2025, and upon recording his statement, he disclosed that the present applicant, Abhitabh, had received Rs.2,00,000.00 from him and, by fraudulently updating his Aadhaar card, arranged another individual to appear in his place in the examination.