DEVENDRA KUMAR NIWAN Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and also perused the material on record.

(2.) Learned counsel for the petitioner has submitted that the accused petitioner has not committed any offence. According to him, the Head Master of the School is the person concerned, who looks after the affairs regarding games for the purpose of selecting and sending the students to various competitions. He has also submitted that he students selected were Kumari Sanju Meena and Rekha Yadav and in their place and Kumari Meenakshi and Kornai Bai were sent for the competition. He has also submitted that on account of over age of the students and with the object to get awards for the School that the students, other than those selected, were sent. He has further submitted that none of the offences alleged against the petitioner are made out and there was no mens rea to commit any offence.

(3.) Learned Public Prosecutor as well as the learned counsel for the complainant have seriously opposed the bail application.