ASHWANI TANDON 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.0227 of 2019, registered with Police Station Bahadrabad, District Haridwar for the offence under Ss. 409, 420, 467, 468 and 471 of I.P.C.

(2.) In the scholarship scam, in compliance of the letter dtd. 17/4/2018 of the Home Department of State of Uttarakhand, a Special Investigation Team (SIT) was constituted. Mr. Kamal Kumar Lunthi was appointed as a member of the Special Investigation Team. After enquiry, Mr. Kamal Kumar Lunthi lodged an FIR on 27/10/2019 against Singhania University, Pilani Road, District Jhunjhunu, Rajasthan/Hemlata Institute, Bahadrabad, District Haridwar.

(3.) Heard Mr. Sanpreet Singh Ajmani, the learned counsel for the applicant and Mr. T.C. Agarwal, the learned Deputy Advocate General for the State through video conferencing.