RAJEEV DUTT SHARMA Vs. STATE OF DELHI

JUDGEMENT

(1.) The petitioner seeks anticipatory bail in case under Section 120- B/468/471/420 IPC registered against him and his other co-accused persons vide FIR No.278/2006 with Police Station Civil Lines.

(2.) Notice. Mr. Sunil K. Kapoor, APP for the state accepts notice of this application on behalf of the respondent.

(3.) This application seeking anticipatory bail is opposed tooth and nail by the learned APP for the State. As per prosecution case, the Special Team, Crime Branch had busted a big racket involved in a scam of fraudulently providing various types of degrees both technical as well as non technical to the students. It is contended that the students were awarded final year degrees despite the fact that they never studied in the universities of which the mark sheets as a proof of their being students of those universities were used. The modus operandi of the gang was that they have established connection with various universities i.e. Vinayaka, Rajasthan Vidya Peeth etc., study centers and universities of Chattisgarh i.e. UTS, Doon International and Netaji Subhash Chandra Bose. The universities of Chattisgarh about 100 in numbers came in existence in 2002-2003. In February, 2005 those universities were declared ultra-vires by the Hon'ble Apex Court but the bonafide students who had undergone regular studies for various courses in those universities were allowed migration to other universities and their mark sheets were also validated for the purpose of migration. This is as per case of the prosecution. The debarred universities taking advantage of the protection granted to the bonafide students by the Supreme Court started giving mark sheets to even those students who never studied in the debarred universities and this was done for handsome consideration. On the strength of such mark sheets the students were admitted in various existing universities who were part of this conspiracy. The examination of those students were conducted at the mercy of the consultants without following any norms or rules making a mockery of education system. It is alleged that the nexus is between study centers, agents and consultants of debarred universities as well as existing universities allowing admission and providing degrees. It is contended that over 50000 fake degrees have been issued by the gang involved in the racket busted by the Crime Branch of Delhi Police.