ANAND KUMAR JAISWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is directed against the impugned judgment and order dtd. 19/3/2024, passed by the High Court of Uttarakhand at Nainital in Second Bail Application No. 88/2023, whereby the High Court had rejected the said application filed by the present appellant, seeking bail in connection with the FIR No.02 of 2017, registered at Vigilance Sector, Dehradun, District Dehradun for the offence punishable under Ss. 409,420,467,468,471 of IPC and Sec. 13(1)(d) read with Sec. 13(2) of the Prevention of Coppuption Act, 1988.

(3.) Heard learned counsel for the parties and perused the material on record.