MAHENDRA SARVE Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the first bail application under section 439 of Cr.P.C., 1973 filed by the present applicant, who is in custody since 20.4.2018 in connection with Crime No. 328/2015 registered at Police Station Lalbarra District Balaghat for the offence punishable under Section 420 of IPC.

(2.) The case of the present applicant is that he happens to be the Director of Shivaji Group of Education Lalbarra, which was running the D.Ed. Certificate courses at Balaghat. The students allegation against the applicant is that despite the fact the aforesaid D.Ed. Certificate had no affiliation so far as the State of Madhya Pradesh is concerned and were of no use to the local students hence, by misrepresenting the students that the course is recognized by the M.P. Government, took heavy fees from the various students, thus, the applicant has received the fees from the students to the tune of Rs. 70-80 Lakhs by playing fraud with them.

(3.) Learned counsel for the applicant has vehemently argued that the applicant is a reputed person and has been falsely implicated in the matter. It is further submitted that the applicant was legally running the institute in which D.Ed. Certificate was being given, as the applicant's institute was affiliated with Gloriole Global Eduversity which has the certificate of partnership with Karnataka State Open University.