RRAHUL VISHNOI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present 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. 409, 420, 467, 468, 471 of the Indian Penal Code, 1860.

(2.) Facts, to the limited extent necessary, are that in the scholarship scam matter, vide letter dtd. 17/4/2018 of the Principal Secretary, Home of the Government of Uttarakhand, a Special Investigation Team (SIT) was constituted. Sub-Inspector, Lalita Chufal, informant of the present matter, was appointed as a member of the SIT. After enquiry, she lodged a First Information Report on 14/10/2019, against Manav Bharti Vishwa Vidyalaya, Solan, Himachal Pradesh.

(3.) During the investigation, evidence are found that the present applicant-accused was the owner of N Power Academy. The said Academy was run and managed by the present applicant-accused. The Academy of the applicant was not recognized by Manav Bharti Vishwa Vidyalaya, Solan, Himachal Pradesh. The owner of the said Academy had forwarded the list of the concerned students to the Social Welfare Department to get scholarship of the said students and tuition fee. The Social Welfare Department had released the scholarship amount including the tuition fee to the said Academy and the said amount was deposited in the account of the present applicant, the owner of the said Academy. After completion of the Investigation, the charge-sheet has been filed against the present applicant.