MOHAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.

(2.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioners who have been arrested in connection with F.I.R. No.36/2023, registered at Police Station Vivek Vihar, Jodhpur West, for the offences punishable under Ss. 419, 420, 465, 471 and 120B IPC and Sec. 3, 7 and 10 of Rajasthan Public Examination Act, 2022.

(3.) Learned counsel for the petitioner submitted that the petitioner has falsely been implicated in this case. Learned counsel submitted that the co-accused Somraj (Bail Application No.4974/2023), who appeared on behalf of the petitioner as a dummy candidate in the REET Examination-2022, has already been enlarged on bail by a Coordinate Bench of this Court vide order dtd. 2/5/2023 and the case of the present petitioner is not distinguishable with that of the co-accused Somraj. Learned counsel further submitted that no recovery is due to be made from the petitioner. The petitioner is in judicial custody. Challan of the case has already been filed and the trial of the case is likely to consume sufficiently long time, therefore, the benefit of bail should be granted to the accused-petitioner.