SURAJ SINGH DHANGAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) REPORTABLE:-The petitioners have preferred these bail applications under Sec. 483 of BNSS in FIR No.265/2025 registered at Police Station R.K. Puram, District Kota City for offences under Ss. 318(4), 316(2), 338, 336(3), 340(2), 61(2)(a), 115(2), 126(2) and 238(a) of BNS, 2023 and Ss. 10 and 11 of the Public Examinations (Prevention of Unfair Means) Act, 2024 (hereinafter referred to as "Act of 2024 ").

(2.) As per the prosecution story, during the examination of Central Council for Research in Ayurvedic Sciences ( "CCRAS ") for recruitment to the post of Multi Tasking Staff ("MTS") conducted at Kota Online I.T. Education Center, the petitioners who were entrusted with ensuring the fair and proper conduct of the above examination, allegedly supplied copying material to the candidates appearing therein.

(3.) Since all the bail applications arise out of the same FIR and involve common questions of fact and law, hence, they are being decided by this common order.