HARISH NATH GOSWAMI 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.111 of 2020, registered with Police Station Kashipur, District Udham Singh Nagar for the offence under Ss. 409, 420, 466, 467, 468, 471, 120B of I.P.C. 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 in Writ Petition (PIL) No.33 of 2019, a Special Investigation Team (SIT) was constituted by the State Government. After enquiry, Mr. G.B. Joshi, Inspector, lodged an FIR against the owner, manager, officers and employees of Vivekanand College of Education, Rewari, Haryana and a middleman.

(3.) Heard Mr. Parikshit Saini, the learned counsel for the applicant and Mr. T.C. Agarwal, the learned Deputy Advocate General for the State.