RUCHIR GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Apprehending his arrest, the applicant Ruchir Gupta, aged about 42 years, moved an application for anticipatory bail before the learned Additional District and Sessions Judge/F.T.C., Roorkee, District Haridwar in connection with Case Crime No.292 of 2020, registered with Police Station Bhagwanpur, District Haridwar for the offence under Ss. 409, & 420 of I.P.C. The learned Additional District & Sessions Judge/F.T.C., Roorkee, District Haridwar rejected the said application for anticipatory bail vide its order dtd. 16/6/2021.

(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.) In the scholarship scam, vide letter dtd. 17/4/2018 of the Home Department of the State of Uttarakhand, a Special Investigation Team (S.I.T.) was constituted. The informant of this case Khajan Singh, Sub- Inspector, was appointed as a member of the Special Investigation Team (SIT). After inquiry, the informant Khajan Singh lodged an FIR on 14/6/2020 against the owner/manager of the College of Advance Technology, Roorkee, District Haridwar. During the investigation, the Investigating Officer recorded the statements of the witnesses under Sec. 161 of the Code of Criminal Procedure and perused the concerned records of the Institute. After completion of the investigation, he filed a charge-sheet against the present applicant under Ss. 409 and 420 of I.P.C. After filing the charge-sheet and after taking the cognizance by the learned trial court, this anticipatory bail application has been filed by the present applicant.