IRSHAD ALIAS GUDDU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is the Second Bail Application, as the First Bail Application No. 846 of 2020, which was preferred by the applicant for his alleged involvement in the commission of offence, as registered against him by way of Case Crime No. 259 of 2019, for the offences under Sections 420, 409, 466, 467, 468, 471 and 120-B IPC, which was registered at Police Station Jaspur, District Udham Singh Nagar, was rejected by this Court on 10.07.2020.

(2.) The Second Bail Application has been preferred by the applicant primarily on the following grounds:-

(3.) He further contends that, since the charge sheet has been submitted by the I.O. on 29.05.2020, and the charge has not yet been framed by the Trial Court, hence, he cannot be kept in custody for an indefinite period, as he is languishing in jail since 01.11.2019, for his alleged involvement in the commission of an offence of usurpation of the scholarship money, which, under the Welfare Scheme of the State was otherwise entitled to be appropriately disbursed to the Scheduled Caste and Scheduled Tribes students, taking their education, who were the beneficiaries of it.