Madhya Pradesh High Court
Vaibhav Jain vs The State Of Madhya Pradesh on 16 September, 2014
MCRC 7166/2014
( Vaibhav Jain Vs. State of MP)
16/9/2014.
Shri AK Jain, Advocate for applicant.
Shri Rajeev Upadhyaya, PL for respondent State.
They are heard.
This is first application under section 439 Cr.P.C. Crime No.449/2013 has been registered against the applicant for commission of the offences punishable under sections 419, 420, 468, 471, 120-B and 201 IPC and Section 3/4 of Pariksha Adhiniyam by Police Station Jhansi Road, Gwalior.
The allegation against the applicant is that he had secured admission in MBBS Course by fraudulent means; somebody else appeared on behalf of the applicant in the competitive examination (PMT) held in the year 2007. Charge sheet has been filed and the investigation is complete.
Learned PL for the respondent State opposed the bail application and prayed for its rejection.
Looking to the nature of the allegations and the fact that the applicant is a student and the period of his detention since 22/7/2014 and that the charge sheet has already been filed, we allow the bail application and direct that the applicant be released on bail subject to his furnishing a personal bond in the sum of Rs.one lakh with one solvent surety in the like amount to the satisfaction of the Court concerned.
Certified copy.
(S.K.Gangele) (S.K.Palo)
Judge Judge
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