PRAMOD KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These applications for bail under Sec. 483 B.N.S.S. have been filed by the petitioners who have been arrested in connection with F.I.R. No.171/2025 registered at Police Station, Nohar Hanumangarh for the offences punishable under Ss. 319(1), 318(4), 336(2), 336(3), 338, 340(2), 61(2) BNS and Sec. 3, 4, 5, 6 of Rajasthan Public Exam.(Prevention of Unfairmeans) Act, 1992.

(2.) Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioners submits that the only allegation levelled against the petitioners are of impersonating for someone else and appearing in the examination for Senior Secondary Open Examination as a student. It has been asserted that the offences are triable by Court of Magistrate and there are no past criminal antecedents of the petitioners.