LAWS(HPH)-2016-7-162

RAVI KUMAR Vs. STATE OF H.P.

Decided On July 07, 2016
RAVI KUMAR Appellant
V/S
STATE OF H.P. Respondents

JUDGEMENT

(1.) The present application has been instituted under section 438 of the Code of Criminal Procedure seeking pre-arrest bail in case FIR No. 235/15 dated 5.12.2015 for offence under section 420 of the Indian Penal Code registered at Police Station, Dharamshala, District Kangra.

(2.) Status report and record produced by the respondent-State is perused.

(3.) According to the averments made in the petition, an institute in the name of "Interactive Fashion Designing " provides for professional degree and diploma in fashion designing. It was affiliated to "Ideal Educare Institute of Management and Technology " having affiliation with "Karnataka State Open University " and "Excelsior Interactive Solutions Private Limited ". The authorisation was given in the name of Rakesh Rana. The petitioner was merely working as Manager with the Institute and has nothing to do with the authorization/running of the institute or other institutions. Petitioner filed earlier an application on 9.3.2016 before the learned Sessions Judge, Kangra at Dharamshala under section 438 of the Code of Criminal Procedure. He passed the following order on 9.3.2016: