CHANDER KANT Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has sought pre-arrest bail in case FIR No. 235 of 2015, dated 5.12.2015, registered at Police Station, Dharamshala, District Kangra, H.P. under Sections 420, 467, 468 and 120-B IPC.

(2.) Respondent has filed the status report and has also produced the records of investigation.

(3.) The prosecution story as emerges from the records is that the petitioner was indulging in large scale racketing of issuing various degrees, diplomas and other certificates without having any authority, thereby duping and robbing the innocent students of their hard earned money.