MOTI LAL JINDAL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. RC-CHG-2011- A0009 dated 18.04.2011, under Sections 7, 12, 13(2) read with Section 13 (1)(d) of Prevention of Corruption Act, 1988 (for short the 'Act'), registered at police station Central Bureau of Investigation (Anti Corruption Branch), Sector 30, U.T. Chandigarh.

(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge-cum-Special Judge (CBI) Haryana at Panchkula, dismissing bail application filed by the petitioner.

(3.) Brief allegations are that, Swami Devi Dayal Law College, village Golpura, Tehsil Barwala, District Panchkula, Haryana had been conducting three years LL.B. and five years BA LL.B. courses. College is affiliated to Kurukshetra University, Kurukshetra. It was granted temporary approval for conducting the aforesaid courses in the Legal Education Committee meeting of Bar Council of India held on 19.01.2007 for the sessions 2007-08 and 2008-09. College was required to have recognition from Bar Council of India as per the procedure prescribed under the Bar Council of India Education Rules, 2007 for conducting the said courses.