ANURAG SHANKHDHAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Bail application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with FIR No.404 of 2020, registered with Police Station Jaspur, District Udham Singh Nagar for the offence under Ss. 409, 420, 466, 467, 468, 471, 120-B of IPC and Sec. 13 (1) (d) read with Sec. 13 (2) of the Prevention of Corruption Act, 1988.

(2.) In the scholarship scam, in compliance of the order of this High Court, passed in Writ Petition (PIL) No.33 of 2019, a Special Investigation Team was constituted. Mr. Bhim Bhaskar Arya, Inspector, was appointed as a member of the said Special Investigation Team. After enquiry, Mr. Bhim Bhaskar Arya, the Inspector, lodged an FIR on 28/11/2020 against the co-accused persons.

(3.) Heard Mr. Navneet Kaushik, the learned counsel for the applicant and Mr. V.K. Jemini, the learned Deputy Advocate General assisted by Ms. Lata Negi, the learned Brief Holder for the State.