ASHWANI TANDON Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Second Bail Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the First Information Report No.357 of 2019, registered with Police Station SIDCUL, District Haridwar for the offence under Ss. 420, 467, 468, 471, 409, 120-B & 34 of I.P.C. The First Bail Application was dismissed as withdrawn on 5/1/2022.

(2.) According to the First Information Report dtd. 14/10/2019, in the scholarship scam, Sub-Inspector Lalita Chufal was appointed as a member of the Special Investigation Team (SIT). After inquiry, the informant Sub-Inspector Lalita Chufal lodged an F.I.R. against the owner of Manav Bharti University, Solan, Himachal Pradesh. After completion of the investigation, charge-sheet has been submitted against the applicant.

(3.) Heard Mr. Sanpreet Singh Ajmani, the learned counsel for the applicant and Mr. S.S. Adhikari, the learned Deputy Advocate General for the State.