M.N. Bhandari, J. - (1.) Heard learned counsel for the parties and perused the record made available to me during the course of arguments of the case.
(2.) Learned counsel for the petitioner submits that the main allegations exist against Deependra Singh and Vikram Singh, who had collected the money from the students and otherwise the said money was not transferred to Kashmir University for registration of their candidature for B.Ed. Course. It is stated that the petitioner was the authorised person who registered the students for Kashmir University, but the complainant never came to him, but met with Deependra and Vikram Singh and even money was given to them, thus, looking to the aforesaid, the petitioner should be enlarged on bail, it is also contended that in 2 other matters, though bail applications were rejected by the lower Court, but the High Court had accepted the bail applications vide order dated 24.7.2008 and 9.7.2008 at Jodhpur.
(3.) On the other hand, learned Public Prosecutor has opposed the bail application.;