DEVRAJ SINGH Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in connection with FIR No. 174/2018 of Police Station Devnagar, District Jodhpur Metro for the offences punishable under Ss. 3/6 of Rajasthan Public Examination (Use of illegal Means) Act and Sec. 420 and 120-B I.P.C. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that the allegation against the petitioner is to the effect that he attempted to use unfair means and attempted to leak question papers of Second Grade Teachers Competitive Examination, 2018 held 31/10/2018. Learned counsel for the petitioner has submitted that the petitioner is in judicial custody since long and charge sheet has already been filed.