RAM AVTAR SINGH 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.477 of 2020, registered with Police Station Sahaspur, District Dehradun for the offence under Ss. 409, 420, 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, a Special Investigation Team (SIT) was constituted by the State of Uttarakhand under the Chairmanship of Mr. Manjunath T.C. Mr. Manohar Lal Jakhmola, Sub-Inspector, was appointed as a member of the Special Investigation Team. After enquiry, Mr. Manohar Lal Jakhmola, Sub-Inspector, lodged an FIR on 30/12/2019, against the Doon Business School/Doon Business School Global Selaqui, Dehradun.

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