RAMESH AGRAWAL 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. 7, 8, Sec. 13(1)(d) read with Sec. 13 (2) of the Prevention of Corruption Act, 1988 in connection with the Case Crime No. 285 of 2019, registered at police station Jaspur, District Udham Singh Nagar.

(2.) Heard Mr. Nandan Arya, learned counsel for the applicant and Mr. Rakesh Negi, learned Brief Holder for the State.

(3.) The applicant- Ramesh Agrawal has already been granted Anticipatory Bail under Ss. 420, 409, 467, 468, 471 and Sec. 120B of the Indian Penal Code, 1860 in connection with the same case crime number i.e. Case Crime No. 285 of 2019, registered at police station Jaspur, District Udham Singh Nagar.