JAGMOHAN SINGH KAFOLA 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, 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. 43 of 2019 (Special Sessions Trial No.07 of 2021), registered at police station Bhimtal, District Nainital.

(2.) The First Anticipatory Bail Application (No.114 of 2021) was dismissed as infructuous on 22/9/2021.

(3.) 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. Mr. Dan Singh Mehta, the Sub-Inspector, was appointed a member of the said Team. He conducted an enquiry. After completion of the enquiry, he lodged an FIR on 27/9/2019. After completion of the Investigation, a charge-sheet was filed.