- (1.) This order will dispose of all the aforementioned petitions bearing Crl.M.Nos.M-32285, 13807 and 33664 of 2011 filed by petitionersRajinder Singh Rana, Advocate, Moti Lal Jindal, and Daulat Ram Sharma respectively, under Section 438 Cr.P.C. for grant of anticipatory bail to them in case FIR No.RC-CHG-2011-A0009, dated 18.4.2011, under Sections 7, 12, 13 (2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988, registered at Police Station Central Bureau of Investigation (Anti Corruption Branch), Sector 30, Union Territory, Chandigarh.
(2.) I have heard learned counsel for the petitioners and have gone through the whole record carefully.
(3.) Brief allegations are that Swami Devi Dayal Law College, Village Golpura, Tehsil Barwala, District Panchkula, Haryana, had been conducting three year LLB and five year BA LLB courses. College is affiliated to Kurukshetra University. It was granted temporary approval for conducting the aforesaid courses in the Legal Education Committee meeting of Bar Council of India held on 19.1.2007, for the sessions 2007-08 and 2008-09. College was required to have recognition from Bar Council of India as per the procedure prescribed under Bar Council of India Education Rules 2007 for conducting the said courses and hence an application was submitted by the College on 17.9.2010 to Bar Council of India for re-inspection.;