RAJESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Section 439 of Cr.P.C. in Crime No.155/2018 under Section 420, 406, 467, 468, 471 and 120-B IPC registered at Police Station- Kanadia, District- Indore.

(2.) It is submitted by the learned counsel for the petitioner that the petitioner is innocent and has falsely been implicated in the present case. There is no evidence against him. Investigation is over and charge-sheet is filed. The petitioner is in jail since 13.03.2019. Conclude of trial is likely to take time. The petitioner is 42 years old and is permanent resident of Indore. There is no possibility of his absconding. He is ready to furnish adequate security. It is further submitted that Astha Foundation for Education Society has started medical college after seeking requisite permissions/sanctions from the concerned authorities. As the MCI was not inspecting the college required for granting admissions to the students, the society filed a WP No.6447/2015 before this Court and the Court granted permission to accept admission of the students. In compliance of direction of this Court, provisional admissions were given to the students giving them full information regarding direction of this Court. The society was providing all requisites for students. It was MCI, who challenged the order of this Court and the Hon'ble Supreme Court in SLP filed by the MCI vacated the order of this Court. Thus, it was the MCI who thrown out the students and society was not responsible for the same.

(3.) The contention of learned Sr. counsel for the petitioner is that petitioner is neither Director nor Office Bearer of the Medical College and Astha Found for Education.