KU AYUSHI JAIN Vs. STATE OF M.P

JUDGEMENT

(1.) THE applicant has filed this application under Section 438 of Cr.P.C. for grant of anticipatory bail.

(2.) AN offence under Sections 419, 420, 468, 471, 201, 120 -B read with Sections 3/4 of Pariksha Adhiniyam has been registered against the applicant vide Crime No.449/2013 at Police Station Jhansi Road, Gwalior.

(3.) A committee was constituted by G.R. Medical College consisting Dr.Avinash Chandra, Prof and Head, Chairman of the Committee, Dr.Mrs.N.Belapurkar, Member and Prof of Physiology, Dr.Mrs.Ranjana Tiwari, Member and Associate Professor PSM, Dr.V.P.Narve, Member and Associate Professor ENT, Dr.Rajkumar Arya, Member and Assistant Professor Pharmacology to investigate the allegations and to scrutinise the documents of the applicant and other students. The committee directed the students including the applicant to submit certain documents. The applicant submitted the documents.