SHEELABEN KHANABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application under Section 438 of the Code of Criminal Procedure, 1973, for anticipatory bail in the event of her arrest in connection with FIR registered at C.R. No.I-251 of 2017 before Sola High Court Police Station for the offence punishable under Sections 420 , 465 , 467 , 468 , 471 of the Indian Penal Code.

(2.) Heard learned advocate for the applicant and learned Public Prosecutor for the respondent State.

(3.) Having considered the rival contentions, it transpires that there are several fake academic institutions like AIMS in this case flourishing and luring the youngsters to pursue the courses presumably of certain universities with which such institution claim affiliation. It appears that hefty amount of fees are collected from the students, and at the end of the academic year, fake degree, may be, without knowledge of the students are being sold to them for the fees collected. Under such scenario several victims like the petitioner have been admitted to bail either in anticipation of their arrest or under Section 439 of the Code of Criminal Procedure.