DEVENDRA PAL SINGH 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. 420, 466, 467, 468, 471, 120B, 409 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.42 of 2019 (Special Sessions Trial No.14 of 2021), registered at police station Bhimtal, District Nainital.

(2.) The case of the prosecution is that a Special Investigation Team was constituted in compliance with the order of this Court, passed in Writ Petition (PIL) No.33 of 2019. Sub-Inspector Dan Singh Mehta was a member of the said Team. He enquired the matter. After enquiry, he lodged an FIR on 26/9/2019. Upon conclusion of the investigation, charge-sheet was filed.

(3.) Heard Mr. Kamlesh Budhlakoti, learned counsel holding brief of Mr. Nandan Arya, learned counsel for the applicant and Mr. V.K. Jemini, learned Deputy Advocate General for the State.