AMRENDRA KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed under Sec. 483 of BNSS by the applicant seeking grant of bail.

(2.) The applicant was arrested on 12/8/2025 in connection with Crime No.303/2025 registered at Police Station City Kotwali, District Bhind for the offences punishable under Ss. 318 (4), 319 (2), 336 (3), 338, 340 (1), 340 (2), 506, 61 (2) of BNS and Sec. 3/4 of Examination Act.

(3.) As per the prosecution case, the present matter has arisen out of a complaint submitted by the Office of the Commandant, 17th Battalion SAF, Bhind. It is alleged that a candidate namely Vishnu (son of Bharat Singh) entered into a criminal conspiracy to obtain fraudulent selection in the Police Constable Recruitment Examination. According to the prosecution, the said Vishnu arranged for a solver, namely co-accused Amarendra alias Bahubali, to appear in the examination in his place. During the process of document verification, the stenographer verified the biometric history and found that Vishnu had deliberately altered his Aadhaar biometrics both prior to and after the examination, in order to facilitate the act of impersonation. On the basis of the said allegations, FIR was registered at Police Station City Kotwali, Bhind against the accused persons.