ROHIT MAHAJAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of three petitions bearing CRM-M-18767- 2011 titled as 'Rohit Mahajan Vs. State of Punjab , CRM-M-17375-2011 titled as 'Kamalpreet Singh @ K.P. Vs. State of Punjab' and CRM-M-13670-2011 titled as 'Karan Mahajan Vs. State of Punjab' wherein all the petitioner(s) have prayed for pre-arrest bail in a case registered vide FIR No.58 dated 04.03.2011, under Sections 420, 465, 467, 468, 472, 120-B of Penal Code at Police Station 'A' Division, District Amritsar City.

(2.) The aforesaid FIR has been registered by Nick Shelley, Immigration Liason Officer, British High Commission, New Delhi with the Commissioner of Police, Jalandhar with the allegation that some students have applied for study visa at the British High Commission, New Delhi with false bank statements obtained from the Canara Bank, Kot Badal Khan, P.S. Nurmahal, Tehsil Philaur, District Jalandhar.

(3.) Learned counsel for the petitioner(s) submits that the petitioners are the agents of various universities/schools/colleges of England and are only providing their expertise for the purpose of preparing documents of the prospective students who intend to take up studies in the universities/colleges/ schools in England by charging fixed remuneration and are not involved in any kind of cheating or forgery. It is also submitted that all the documents have been prepared by the students themselves who had applied for study visa and the petitioners have no role to play.