ANIL KUMAR SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Coordinate Bench of this High Court had granted bail to the applicant-accused Anil Kumar Saini in connection with the First Information Report No.44 of 2019 registered at Police Station Bhimtal, District Nainital for the offence under Ss. 420, 466, 467, 468, 471 and 120-B IPC.

(2.) Heard Mr. Nandan Arya, learned counsel for the applicant-accused, Mr. Subhash Tyagi Bhardwaj, learned Deputy Advocate General for the State.

(3.) Mr. Nandan Arya, learned counsel for the applicant, submitted that after completion of investigation, the charge-sheet has been filed adding Sec. 409 IPC and Sec. 8 of the Prevention of Corruption Act, 1988. The said Ss. were added on the same facts, as mentioned in the First Information Report.