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 FIR No.31 of 2020, registered with Police Station Kelakhera, District Udham Singh Nagar for the offence under Ss. 409, 420, 466, 467, 468, 471, 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, 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. After enquiry, Mr. G.B. Joshi, Inspector, lodged an FIR against the co-accused persons.

(3.) Heard Mr. Parikshit Saini, the learned counsel appearing for the applicant and Mr. Pratiroop Pandey, learned AGA appearing for the State.