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 the First Information Report No.256 of 2020, registered with Police Station Jaspur, District Udham Singh Nagar for the offence under Ss. 409, 420, 466, 467, 468, 471, 120B of the Indian Penal Code, 1860 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. Mr. Bhim Bhaskar Arya, was a member of the said SIT. After enquiry, Mr. Bhim Bhaskar Arya lodged an FIR against the co-accused persons.

(3.) Heard Ms. Gurbani Singh, learned counsel holding brief of Mr. Parikshit Saini, the learned counsel for the applicant and Mr. Rohit Dhyani, learned Brief Holder for the State.