SANT RAM TOMAR 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. 420, 466, 467, 468, 471, Sec. 120 B of the Indian Penal Code, 1860 and Sec. 8 of the Prevention of Corruption Act, 1988 in connection with the Case Crime No. 44 of 2019, registered at police station Bhimtal, District Nainital.

(2.) Sub-Inspector Dan Singh Mehta was a member of the Special Investigation Team. The said Special Investigation Team was constituted in compliance with the order of this Court, passed in Writ Petition (PIL) No.33 of 2019. He enquired the matter and after completion of the enquiry, he lodged a First Information Report on 29/9/2019. Upon conclusion of the investigation, charge-sheet was filed.

(3.) Heard Mr. Rajat Mittal, learned counsel for applicants and Mr. V.K. Gemini, learned Deputy Advocate General for State.