SHIVMURTI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Apprehending his arrest, the applicant moved an application for anticipatory bail before the learned Special Judge (Anti-Corruption)/First Additional District and Sessions Judge, Nainital in connection with FIR no.0060 of 2020, registered with Police Station Khatima, 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. The learned Special Judge (Anti Corruption)/1st Additional District and Sessions Judge, Nainital has rejected the said application for anticipatory bail on 16/9/2021.

(2.) This application, under Sec. 438 of the Code of Criminal Procedure, 1973, is filed by the applicant before this court seeking anticipatory bail in the event of his arrest.

(3.) Heard Mr. Navneet Kaushik, the learned counsel for the applicant and Mr. S.S. Adhikari, the learned Deputy Advocate General along with Mr. Balvinder Singh, learned Brief Holder for the State.