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.30 of 2020, registered with Police Station Jaspur, District Udham Singh Nagar for the offence under Ss. 420, 409, 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 matter, 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. N.N. Pant, Inspector, lodged an FIR against the co-accused persons.

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