SUDHA PANDEY Vs. STATE OF H.P.

JUDGEMENT

(1.) Apprehending arrest for helping Raj Kumar Rana, wholly solely of Manav Bharti University involved in a fake degree scam, the petitioner had come up before this Court under Section 438 CrPC, seeking anticipatory bail.

(2.) The Petitioner had obtained transitory bail from Hon'ble High Court of Rajasthan at Jodhpur and after that, she has straightaway filed the bail petition before High Court, which is permissible given the decision of a three Judges Bench of HP High Court, in Mohan Lal v Prem Chand, AIR 1980 HP 36, (Para 9 and 15), wherein the Full bench holds that a person can directly apply for an anticipatory bail or regular bail to the High Court without first invoking the jurisdiction of the Sessions Judge.

(3.) Para No.3 of the petition and status report mention the following criminal history: