ANURAG SHANKHDHAR 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. 120 B 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. 111 of 2020 (Special Sessions Trial No.07 of 2022), registered at police station Kashipur, District Udham Singh Nagar.

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

(3.) Mr. Navneet Kaushik, learned counsel appearing for the applicant, submitted that in the First Anticipatory Bail Application, an interim anticipatory bail was granted by this Court on 1/7/2021. The Investigating Officer had accepted the bail bonds of the applicant. Applicant was under the impression that he has been granted an interim anticipatory bail and there is nothing left in the matter, therefore, on 31/12/2021, he got his Anticipatory Bail Application dismissed as infructuous.