RANJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of Cr. P. C. by mr. Mahendra Shandilya Advocate on behalf of the applicant Ranjeet Singh pertaining to F. I. R. No. 272/2009 of police station Kotwali, Jhunjhunu in the offences under Sections 3, 4/6 of Rajasthan Public Examination (Prevention of Unfair Means) Act, 1992.

(2.) HEARD learned counsel for the petitioner as also the learned Public Prosecutor for the state and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioner has canvassed that he is being falsely implicated and is in no way connected with the commission of the offence of the instant case. He is innocent, hence, he may be granted indulgence of anticipatory bail.