SHUBHAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.387/2021 Registered at Police Station Chiksana, District Bharatpur for the offence(s) under Sections 420, 120B of IPC and Section 4B Rajasthan Public Examination (Use of Unfair Means) Act, 1992.

(2.) Counsel for the petitioners submits that the petitioners have been wrongly implicated in this case. Petitioners are behind the bars since long. Conclusion of trial may take long time.

(3.) Learned Public Prosecutor has opposed the bail applications.