ASHWANI KUMAR KAMBOJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of Anticipatory Bail under Ss. 409, 420, 467, 468, 471 and Sec. 120B of the Indian Penal Code, 1860 in connection with the First Information Report No.26 of 2020 (Criminal Case No.1217 of 2023), registered at police station Tehri, District Tehri Garhwal.

(2.) Heard Mr. Lalit Sharma, learned counsel for the applicant and Mr. V.K. Jemini, learned Deputy Advocate General for the State.

(3.) Mr. Lalit Sharma, Advocate, contended that the applicant, aged about 57 years, has been falsely implicated in the present matter. The Institute in-question namely, 'Swami Vivekanand Polytechnic College', is being run by 'Swami Vivekanand Educational Trust' and the applicant is one of the trustee as well as the Chairman of the said Trust. But, Mr. Yogendra Singh Kamboj (co-accused) was looking day-to-day affairs of the said College. Applicant was not named in the First Information Report. Charge-sheet has not been submitted against the present applicant. However, the learned Magistrate has taken cognizance for the said offences against the present applicant.