KIRAN 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.357 of 2019, registered with Police Station S.I.D.C.U.L, District Haridwar for the offence punishable under Sections 409, 420, 467, 468 and 471 of IPC.

(2.) According to the FIR dated 14.10.2019, in the scholarship scam, the informant Sub-Inspector Lalita Chufal was appointed as a member of the Special Investigation Team (SIT). After inquiry, the informant lodged an FIR against owner of Manav Bharti, Viswa Vidhyalaya, Solan, Himachal Pradesh. After completion of the investigation, charge-sheet is submitted.

(3.) Heard Mr. Sandeep Kothari, the learned counsel for the applicant and Mr. V.S. Rathore, the learned AGA for the State through video conferencing.