RAHUL VISHNOI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is the Second Anticipatory Bail Application. The First Anticipatory Bail Application (No.04 of 2022) was rejected by this Court vide order dtd. 16/2/2022.

(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, the informant of this matter, was appointed as a member of the said Special Investigation Team. After enquiry, she lodged a First Information Report on 14/10/2019 against Manav Bharti Vishwa Vidyalaya, Solan, Himachal Pradesh. After completion of the investigation, the charge-sheet was filed against the present applicant.

(3.) During the investigation, evidence are found that the present applicant was the owner of N Power Academy. The said Academy was run and managed by the present applicant. The said 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.