RAM AVTAR SINGH 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.14 of 2020, registered with Police Station Dalanwala, District Dehradun 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.) According to the FIR dtd. 5/2/2020, in the matter of the scholarship scam, in compliance of the letter dtd. 17/4/2018 of the Home Department of the State of Uttarakhand, a Special Investigation Team (SIT) was constituted. The Sub-Inspector Mr. Sukhpal Singh, was a member of the Special Investigation Team. After enquiry, the informant, Mr. Sukhpal Singh, Sub-Inspector, lodged the said FIR against the owner/manager of Shiram Institute of Technology, NH-58 Delhi-Roorkee By Pass Road near Sardhana Crossing, Jattoli, Meerut, Uttar Pradesh.

(3.) Heard Mr. Navneet Kaushik, the learned counsel for the applicant and Mr. T.C. Agarwal, the learned Deputy Advocate General with Mr. P.S. Uniyal, the learned Brief Holder for the State.