DINESH CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Apprehending his arrest, the applicant Dinesh Chauhan has filed this anticipatory bail application in connection with the First Information Report No. 0027 of 2020, registered with Police Station Khatima, District Udham Singh Nagar for the offence under Ss. 420, 408, 466, 467, 468, 471 and 120-B of IPC.

(2.) Heard Ms. Sheetal Selwal, the learned counsel for the applicant and Mr. S.S. Adhikari, the learned Deputy Advocate General along with Mr. Balvindra Singh, the learned Brief Holder for the State.

(3.) The learned counsel for the applicant submitted that the applicant has not committed any offence; he has been implicated in this matter; his name has come in the light of the statement of a co-accused surjeet Singh; the applicant was not beneficiary of the scholarship scheme; he had not received any amount of scholarship; he had not misused any amount of the scholarship.