JIGNESH VENISHANKAR JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application by the applicant under section 438 of the Code of Criminal Procedure, 1973, for anticipatory bail in the event of his 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 APP for the respondent State.

(3.) Having considered the rival contentions, it is noticed from the averments made by the petitioner that he had paid fee in the sum of Rs. 51,000/- for LLB Degree to Grace Academy. It is his case that he was told by the said academy, initially, that the examination would be held for the said course by Shridhar University in Rajasthan and was subsequently told that the examination would be locally held in the academy at Baroda.