RANJEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This bail application has been filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with FIR No. 314 of 2019, registered with Police Station Bazpur, District Udham Singh Nagar for the offences punishable under Sections 409, 420, 466, 467, 468, 471 and 120-B of the I.P.C.

(2.) According to the FIR dated 26.09.2019, in the scholarship scam, in compliance with the order dated 05.07.2019 of this High Court, passed in Writ Petition (PIL) No. 33 of 2019, Govind Ballabh Joshi, Inspector, was appointed as a member of the Special Investigation Team. After enquiry, the informant lodged an FIR against the present applicant, a middleman along with six other co-accused persons, middlemen, regarding embezzlement of the government fund.

(3.) Heard Mr. Mukesh Rawat, the learned counsel for the applicant and Mr. S.S. Adhikari, the learned Deputy Advocate General assisted by Mr. P.S. Uniyal, the learned Brief Holder for the State through video conferencing.