SARIKA Vs. STATE OF H.P.

JUDGEMENT

(1.) Apprehending arrest for aiding and conniving with Raj Kumar Rana, the wholly solely of Manav Bharti University, allegedly involved in a fake degree scam, the petitioner has come up before this Court under Section 439 CrPC, seeking bail.

(2.) Earlier, the petitioner had filed a petition under Section 439 Cr.PC before the concerned Sessions Court. However, vide order dated 24.3.2021, Ld. Additional Sessions Judge-II, Solan, H.P., dismissed the petition.

(3.) Ld. Counsel for the petitioner states on instructions that the petitioner has no criminal history relating to the offences prescribing sentence of greater than seven years of imprisonment or when on conviction, the sentence imposed was more than three years. Even the status report does not reveal any criminal history.