SANJEEV KUMAR ARORA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application under Sec. 438 of the Code of Criminal Procedure, 1973 has been filed for Anticipatory Bail under Ss. 409, 420, 466, 467, 468, 471, 120B of the Indian Penal Code, 1860, Sec. 7A and Sec. 8 of the Prevention of Corruption Act, 1988 in connection with the Case Crime No.40 of 2020 (Special Sessions Trial No.02 of 2023), registered at police station I.T.I. District Udham Singh Nagar.

(2.) A Special Investigation Team was constituted in compliance with the order of this Court, passed in Writ Petition (PIL) No.33 of 2019 in the scholarship scam matter. Mr. G.B. Joshi, the Inspector, was appointed as a member of the Special Investigation Team. He enquired the matter and lodged an FIR on 29/1/2020. The First Information Report was registered against the Manager and Owner of Millennium Institute of Technology, Biharigarh (Uttar Pradesh) and co-accused.

(3.) Heard Mr. Navneet Kaushik, learned counsel for applicant and Mr. Pratiroop Pandey, learned A.G.A. for State.