LAWS(RAJ)-2017-8-46

ASHOK KUMAR DIXIT Vs. STATE OF RAJASTHAN

Decided On August 29, 2017
ASHOK KUMAR DIXIT Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Petitioner has filed this miscellaneous bail application under Section 438 Cr.P.C., 1973

(2.) F.I.R. No. 352/2016 was registered at Police Station Gandhi Nagar, Jaipur (East) District Jaipur for offence under Sections 419, 420, 467, 468 and 471 of I.P.C.

(3.) It is contended by counsel for the petitioner that the Distance Learning Course Examination and the Degree issued by the AMIE is genuine. Petitioner has not gained any monetary benefit by submitting this Degree.