NAVIN SINHA,J. - (1.) Leave granted.
(2.) The appellants are aggrieved by the denial to quash the criminal prosecution against them under Sections 420, 406, 467, 468, 471, 504, 506, 34 IPC in F.I.R. No.22/2018 dated 31.01.2018.
(3.) Learned counsel for the appellants submits that no objection certificate has been obtained from the Chatrapati Sahuji Maharaj University, Kanpur for establishment of the three-year Law course. Affiliation has also been granted by the University. The appellants have also deposited a sum of Rs. 3,50,000/- with the Bar Council of India and await permission from it for starting the law course. The question of any fraudulent misrepresentation by the appellants, persuading students to take admission in an unauthorised institution simply does not arise. Several students have taken admission in full awareness of the existent facts with no grievances and have sworn affidavits to that effect.;