AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
12 paragraphs · 225 wordsPetitioner has filed this bail application under Section 439 of Cr.P.C.
F.I.R. No.88/2018 was registered at Police Station Shyam Nagar, Jaipur Metropolitan for offence under Sections 420, 120-B of I.P.C. and Section
3, 4/5 of the Rajasthan Public Examination (Prevention of Unfair Means) Act, 1992 and Section 72 I.T. Act.
It is contended by counsel for the petitioner that the matter pertains to use of unfair means in the Rajasthan Public Examination. Offences are
triable by First Class Magistrate. Petitioners are not required for further investigation. Co-accused have been given benefit of bail by this Court.
Learned Public Prosecutor has opposed the bail application.
I have considered the contentions.
Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.
This bail application is accordingly allowed and it is directed that accused petitioner shall be released on bail provided he furnishes a personal bond
in the sum of Rs.50,000/- (Rupees Fifty Thousand only) together with two sureties in the sum of Rs.25,000/- (Rupees Twenty Five Thousand only)
each to the satisfaction of the learned trial court with the stipulation that he shall appear before that Court and any court to which the matter is
transferred, on all subsequent dates of hearing and as and when called upon to do so.