SANJEEV KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since both the aforesaid petitions pertain to and arise out of FIR No.204/2008 of Police Station Buhana, District Jhunujhunu registered for the offences u/s.420 and 120-B of IPC, they are being disposed of by this common order.

(2.) Heard the learned counsel for the petitioners, learned counsel for the complainant (sic) as also the learned Public Prosecutor for the State and perused the material on record.

(3.) Learned counsel for the petitioners has canvassed that they do not occupy any position in Singhaniya University, Pacheri Bari, District Jhunjhunu. The Registrar and Vice Chancellor or the University have already been arrested and granted bail by the courts. The petitioners are being falsely implicated whereas they are not at all connected with any affair of the University. Neither they are occupying any position in the University nor they are in any way attached with the affairs of the University. If the students have been given admission in B.Ed. Course through the advertisement issued by the University, the concerned officers of the University are responsible for the same. The petitioners are innocent and they have not committed any offence. Apart from this, the fees of the students have been returned to them and the cause of action has come to an end, hence, the petitioners may be granted indulgence of anticipatory bail.