MANISH VERMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition moved under Article 226 of Constitution of India, the petitioners have sought quashing of the First Information Report No. 120 of 2010, relating to offences punishable under section 420 I.P.C., registered as Police Station Cantt., District Dehradun.

(3.) Learned counsel for the petitioners submitted that the petitioners are trustees of a society of Sri Sri 1008 Narayan Swami Charitable trust, (registered). It is further pleaded that said Trust established Sri Narayan Swami Hospital and College, at Dehradun, and moved an application to the Union of India for recognition of the medical college by the Medical Counsel of India. It is further pointed out that the Trust had no objection certificate from H.N.B.Garhwal University. It is argued that the Institute was bonafide in admitting students for the M.B.B.S course. Unfortunately, the Medical Counsel of India did not accord recognition to the Institute. It is argued that merely for the reason it can not be said that the criminal liability is attracted as against the petitioners in admitting the students , particularly when the students have not complained it.