MANOJ KUMAR 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.0460 of 2019, registered with Police Station Sahaspur, District Dehradun for the offence under Ss. 409, 420 and 120B of I.P.C.

(2.) In the scholarship scam, a Special Investigation Team (SIT) was constituted under the Chairmanship of Mr. Manjunath T.C. The informant, Aditya Saini, Sub-Inspector, was appointed as a member of the Special Investigation Team. After enquiry, on 13/12/2019, Mr. Aditya Saini, Sub-Inspector, lodged an FIR against the Dehradun Institute of Management and Technology, Dehradun.

(3.) Heard Mr. Navneet Kaushik, the learned counsel for the applicant and Mr. Pratiroop Pandey, the learned AGA for the State.