ARCHANA GAUTAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been moved by the applicant-Archana Gautam seeking her release on bail in connection with FIR No.0492 dtd. 16/6/2024, registered at Police Station Kotwali, Haridwar, for the offences punishable under Ss. 420, 467, 468, and 471 of the Indian Penal Code, 1860.

(2.) As per the prosecution case, the informant, Mr. Vikash Kaushik, father of Dr. Aryan Kaushik, lodged the FIR alleging that in July 2023, he was exploring opportunities for his son's higher education abroad, subsequent to his M.B.B.S. degree from Perms University, Russia. He came into contact with a representative named Sagar from "The Internationally," a consultancy firm claiming to assist students in securing foreign admissions.

(3.) Acting upon the assurances extended by Sagar, the informant visited the office of the said consultancy firm at Angel Mall, Kaushambi, Ghaziabad, where he met three individuals-Mr. Vivek Kumar, Mr. Rahul Gautam, and the present applicant, Ms. Archana Gautam-who allegedly introduced themselves as directors. They assured the informant of their strong foreign networks and prior successful facilitation of student admissions.