SOM PRAKASH 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 FIR No.22 of 2020, registered with Police Station Kailyar, District Haridwar for the offence under Ss. 409, 420, 120-B of I.P.C. and Sec. 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988.

(2.) In the scholarship scam, a Special Investigation Team (SIT) was constituted by the State Government. After enquiry, Mr. Shailendra Mamgai, Sub-Inspector/ a member of SIT lodged an FIR on 4/2/2020 against the co-accused.

(3.) Heard Mr. Navneet Kaushik, the learned counsel appearing for the applicant and Mr. T.C. Agarwal, the learned Deputy Advocate General appearing for the State.