ANIL KUMAR 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.376 of 2019, registered with Police Station SIDCUL, District Haridwar for the offence under Ss. 409, 420, 467, 468 and 471 of I.P.C.

(2.) In the scholarship scam, vide letter dtd. 17/4/2018 of the Home Department of the State of Uttarakhand, a Special Investigation Team (SIT) was constituted under the Chairmanship of the Superintendent of Police, Haridwar. Mr. Rajendra Singh Kholia, Sub-Inspector, was a member of the said SIT. After enquiry, Sub-Inspector Rajendra Singh Kholia, informant of this matter, lodged an FIR against the Manager, Om Santosh Pvt. I.T.I. Saharanpur, Uttar Pradesh. After completion of the investigation, the charge-sheet has been filed.

(3.) Heard Mr. S.R.S. Gill, the learned counsel for the applicant and Mr. T.C. Agarwal, the learned Deputy Advocate General for the State.