ANJAR AHMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) These three bail applications have been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the First Information Report No.837 of 2020, registered with Police Station Kotwali Manglore, District Haridwar for the offence under Ss. 420, 467, 468, 471, 409 and 120-B of IPC.

(2.) Mr. Brijpal Singh Rathore, Deputy Education Officer (Primary Education)/ respondent no.3 lodged an FIR on 4/12/2020 alleging therein that the Manager, Principal, President of Society of Aroma Public School had opened the said school without registering under the Right of Children to Free and Compulsory Education Act, 2009 and had misappropriated the Government funds from the year, 2013 to 2019 - 2020 by showing false registration of students, thereby fraud and forgery were committed.

(3.) Heard the learned counsel appearing for the applicants, the learned counsel appearing for the State and the learned counsel appearing for the respondent no.3.