DEEPAK CHANDRA 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. 120B, 409, 420, 466, 467, 468, 471 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.404 of 2020, registered at police station Jaspur, District Udham Singh Nagar.

(2.) In the scholarship matter, a Special Investigation Team was constituted in compliance with the order of this Court, passed in Writ Petition No.33 of 2019. Inspector Mr. Bhim Bhaskar Arya was appointed as a member of the said Team. He enquired the matter and after completion of the enquiry, he lodged an FIR against the co-accused persons. The said FIR was registered on 28/11/2020.

(3.) Heard Mr. Sharang Dhulia, learned counsel for the applicant and Mr. M.K. Chand, learned A.G.A. for the State.