AIROnline 2025 SC 144

Supreme Court Of India

(From : Rajasthan)*

Hon'ble Judge(s): Sanjay Karol, Ahsanuddin Amanullah , JJ

Criminal P.C. (2 of 1974) , S.439— Bail - Prayer for - Offences of cheating and forgery in public recruitment exams - Allegations that another candidate appeared as a "dummy candidate" in place of accused, attendance sheet was tampered with and photograph of another person was affixed to original admit card of accused - Actions of accused potentially affected thousands of candidates who appeared for exam with honest intentions - Factors considered by High Court while granting bail , like lack of criminal antecedents of accused and length of their custody, though are valid criteria , Court should not lose sight of primary offence and its effect on society- Acts allegedly committed by accused can erode faith of the people in public administration and executive - Order granting bail, was set aside S.B. Cri. Misc. Bail Application Nos.3348/2024 and 4789/2024 dt. 08.05.2024 (Raj)-ReversedAIROnline 2023 SC 1234-FollowedAIR 2020 SC 670-Followed (Para 9 10 11 12 13) .....