MANISH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Since all the bail petitions have arisen out of the common F.I.R., therefore, they are being taken up together for disposal by way of a common judgment.

(2.) The petitioners have filed the present petitions for seeking regular bail in F.I.R. No. 41 of 2025, dtd. 18/5/2025, registered at Police Station Sadar Shimla, District Shimla, H.P., for the commissi n f ffences punishable under Sec. 10 and 11 of the Public Examination (Prevention of Unfair Means) Act, 2024.

(3.) It has been asserted that the petitioners are young persons and they belong to respectable families. The investigation is complete, and no recovery is to be effected from the petitioners. The petitioners do not have any criminal antecedents. There is no apprehension of the petitioners absconding or fleeing from the course of justice. The petitioners had approached this Court earlier by filing Cr.MP(M) Nos. 1315, 1316 and 1318 of 2025, which were dismissed on 28/6/2025. The police filed the charge sheet before the learned Additional Sessions Judge (I), Shimla, in which 28 witnesses have been cited. It would take some time to record the statements of 28 witnesses. The other accused were released on bail Similarly placed co-accused Ritu was also enlarged on bail. Similar FIRs were lodged for the same offence across the country. Other accused have been enlarged on bail by the Coordinate Bench. Hence the petitions.