JAGMOHAN SINGH KAFOLA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of Anticipatory Bail under Ss. 420, 467, 468, 471, 120B, Sec. 406 of the Indian Penal Code, 1860 and Sec. 13 (1) (d) read with Sec. 13 (2) of the Prevention of Corruption Act, 1988 in connection with the Case Crime No.214 of 2020, registered at police station Nanakmatta, District Udham Singh Nagar.

(2.) In the scholarship scam matter, a Special Investigation Team was constituted in compliance with the order of this Court, passed in Writ Petition No. 33 of 2019. The informant- N.N. Pant, the Inspector, was a member of the said Special Investigation Team. After enquiry, he lodged an FIR on 26/7/2020 against the co-accused persons. Investigation was conducted. After conclusion of the investigation, a charge-sheet was filed by the Investigating Officer against the present applicant and co-accused persons.

(3.) Heard Mr. Amar Murti Shukla, learned counsel for the applicant and Mr. M.K. Chand, learned A.G.A. for the State.