RAJ KUMAR RANA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner is a Chancellor of Manav Bharti University, which is a private University constituted under Manav Bharti University (Establishment and Regulation) Act, 2009, passed by H.P. Legislative Assembly. This University was formed by Manav Bharti Charitable Trust, of which the Petitioner is a Chairman-cum-Trustee. Due to allegations of selling fake Degrees by the University, the petitioner, who is apprehending his imminent arrest on being arraigned as an accused, in FIR number 27 of 2020, dated 8.3.2020, registered under Sections 420, 467, 468, 471, and 120-B of Indian Penal Code, 1860, in the Police Station Dharampur, District Solan, HP, disclosing non-bailable offences, came up before this Court under Section 438 CrPC, seeking anticipatory bail.

(2.) The status report filed. I have heard Counsel for the parties and seen the status report(s) as well as the police file to the extent it was necessary for deciding the present petition. The police file returned through the Counsel appearing for the State.

(3.) The counsel for the petitioner states that the accused had joined the investigation as and when the Investigating Officer so directed. Learned Additional Advocate General did not dispute this averment.