AJAY KUMAR 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 and Sec. 471 of the Indian Penal Code, 1860 in connection with the First Information Report No.177 of 2024, registered at police station Sitarganj, District Udham Singh Nagar.

(2.) Heard Mr. M.S. Pal, learned Senior Advocate assisted by Ms. Medha Pande, learned counsel and Mr. Vikramaditya Shah, learned counsel for the applicant and Mr. Rakesh Negi, learned Brief Holder for the State.

(3.) In compliance with the order, passed by this Court in Writ Petition No.33 of 2019, a Special Investigation Team was constituted in the scholarship scam matter. Mr. Kavindra Sharma, the Sub-Inspector, was appointed as a member of the said Special Investigation Team. He enquired the matter and lodged an FIR on 29/4/2024.