CHANDAN SINGH MANRAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with Case Crime No.01 of 2020, registered at police station Vigilance Establishment Sector, Dehradun, District Dehradun. Applicant is in judicial custody under Ss. 420, 465, 467, 468, 471, 201 and Sec. 120B of the Indian Penal Code, 1860.

(2.) Mr. Pradeep Pant, Inspector, Vigilance Sector, Dehradun lodged a First Information Report on 8/1/2020 that he had conducted an open enquiry regarding the rigging in the Gram Panchayat Development Officer Examination, 2016, in which, serious irregularities were found.

(3.) Heard Mr. Arvind Vashisth, learned Senior Advocate assisted by Ms. Divya Jain, learned Advocate for the applicant and Mr. Lalit Sharma, learned Special Counsel for the State.