MOHAMMAD AMZAD GAZI 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 Sec. 7-A of the Prevention of Corruption Act, 1988, in connection with the Case Crime No.23 of 2020 (Special Sessions Trial No.39 of 2023), registered at police station Jaspur, District Udham Singh Nagar.

(2.) Heard Mr. Dharmendra Barthwal, learned counsel for the applicant and Mr. Pratiroop Pandey, learned AGA for the State.

(3.) Opposing the Anticipatory Bail Application orally, Mr. Pratiroop Pandey, Advocate, has submitted that the applicant is posted as Cashier in the District Co-operative Bank Ltd., Dehradun. He was a middleman. He had taken the educational certificates of the two persons who had not taken admission in the concerned institute, in order to get them scholarship.