MOHIT KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Nothing rankles more in the human heart more than a brooding sense of injustice. Illness, we can put up with. But injustice makes us want to pull things down. (Justice Brennan).

(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 for the commission of offences punishable under Sec. 10 and 11 of the Public Examination (Prevention of Unfair Means) Act, 2024, at Police Station Sadar Shimla, District Shimla, H.P.

(3.) It has been asserted that petitioners are falsely implicated in the F.I.R. with the allegations of use of electronic devices in Jawahar Navodaya Vidyalya (JNV) examination held on 18/5/2025 at Chapslee School, Shimla, District Shimla, H.P. The petitioners are students and belong to respectable families. The electronic devices have already been seized. The petitioners joined the investigation and cooperated with the Investigating Agency. There is no material to connect the petitioners with the commission of a crime. They would join the investigation as and when directed to do so. Hence, the present petitions.