SAVITA DODIYAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Arrested in furtherance of FIR No.130/2024, registered at Police Station Rajtalab, District Banswara, petitioners have filed these applications under Sec. 439 Cr.P.C. for releasing them on bail. The petitioners are charged for offences punishable under Sec. 420, 120-B the I.P.C. and 66-D of I.T. Act and Sec. 3, 4, 6, 7, 10 of Rajasthan Public Examination (Measures for Prevention of Unfair Means in Recruitment) Act, 2022.

(2.) Heard arguments advanced by learned counsel for the applicants, learned public prosecutor and carefully perused the entire material available on record.

(3.) Learned Public Prosecutor for the State has strongly objected the different submissions made by learned counsel for the applicants and craves rejection of the applicants' bail applications.