DESHRAJ SINGH GURJAR Vs. STATE OF M.P

JUDGEMENT

(1.) THE applicant has filed this application under Section 438 of Cr.P.C. for grant of anticipatory bail.

(2.) ORIGINALLY an offence under Section 420, 120 -B and Sections 3/4 of Pariksha Adhiniyam was registered against the applicant vide Crime No.449/2013 at Police Station Jhansi Road, Gwalior. He was arrested on 24.1.2014 and was given on police remand. Subsequently, he was released on bail vide order dt.1.2.2014. Thereafter, the investigating agency added sections 468, 471, 201 of IPC. Then the applicant again filed an application for anticipatory bail, that has been rejected by the trial court vide impugned order.

(3.) A committee was constituted by G.R. Medical College consisting Dr.Avinash Chandra, Prof and Head, Chairman of the Committee, Dr.Mrs.N.Belapurkar, Member and Prof of Physiology, Dr.Mrs.Ranjana Tiwari, Member and Associate Professor PSM, Dr.V.P.Narve, Member and Associate Professor ENT, Dr.Rajkumar Arya, Member and Assistant Professor Pharmacology to investigate the allegations and to scrutinise the documents of the applicant and other students. The committee directed the students including the applicant to submit certain documents.