MADAN LAL 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.367 of 2019, registered with Police Station SIDCUL, 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, in compliance of the letter dtd. 17/4/2018, issued by the Principal Secretary, Home of the State of Uttarkhand, a Special Investigation Team was constituted. Mr. Rajendra Singh Kholia, Sub-Inspector, was appointed as a member of the said Special Investigation Team. After enquiry, Mr. Rajendra Singh Kholia lodged an FIR on 21/10/2019 against the Director and Owner of Millennium Institute of Technology.

(3.) Heard Mr. Mukesh Rawat, learned counsel for the applicant and Mr. Pratiroop Pandey, learned AGA for the State.