DEVENDRA SINGH 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, Sec. 8, Sec. 10 and Sec. 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988.

(2.) Heard Mr. Ankush Kumar Tyagi, learned counsel for the applicant and Mr. Pratiroop Pandey, learned AGA assisted by Mr. Rakesh Negi, learned Brief Holder for the State.

(3.) Mr. Pratiroop Pandey, Advocate, argued that the allegations against the present applicant are that the accounts of 10 persons with different addresses from those mentioned in the applications of 10 students submitted to the Social Welfare Department were opened by the present applicant, Branch-in-Charge of Mini Bank Customer Service Center, Meghawala.