ABHISHEK AGARWAL 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. 409, 420, 466, 467, 468, 471, Sec. 120B of the Indian Penal Code, 1860 and Sec. 7A of the Prevention of Corruption Act, 1988 in connection with the Case Crime No. 60 of 2020 (Special Sessions Trial No. 17of 2023), registered at police station Khatima, District Udham Singh Nagar.

(2.) In the scholarship scam matter, a Special Investigation Team (S.I.T) was constituted in compliance with the order of this High Court. Mr. N.N. Pant, Inspector, was appointed as a member of the Special Investigation Team. After inquiry, the informant lodged an FIR against the co-accused persons. The said FIR was registered on 11/3/2020. Investigating Officer recorded the statements of the witnesses under Sec. 161 of the Code of Criminal Procedure, 1973 and perused the relevant records of the Institute-in-question. Upon conclusion of the investigation, a charge-sheet was filed against the applicant and co-accused persons.

(3.) Heard Mr. Navneet Kaushik, learned counsel for the applicant and Mr. Rakesh Negi, learned Brief Holder for the State.