SHIVMURTI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Apprehending his arrest, the applicant moved an application for anticipatory bail before the learned Special Judge (Anti-Corruption)/First Additional District and Sessions Judge, Nainital in connection with FIR no.0035 of 2020, registered with Police Station I.T.I., District Udham Singh Nagar for the offence under Sections 409, 420, 466, 467, 468, 471, 120-B of IPC and Section 13 (1)(d) read with Section 13 (2) of the Prevention of Corruption Act, 1988. The learned Special Judge vide order dated 19.04.2021 rejected the application for anticipatory bail.

(2.) This application, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the applicant before this court seeking anticipatory bail in the event of his arrest.

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