RAJENDRA PRASAD JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed for regular bail in connection with the Case Crime No.460 of 2019, registered at police station Sahaspur, District Dehradun.

(2.) The present applicant is in judicial custody for the offence under Ss. 409, 420, 120-B of the Indian Penal Code, 1860 and Sec. 13 (1) (d) read with Sec. 13 (2) of the Prevention of Corruption Act, 1988.

(3.) The case of the respondent is that a Special Investigation Team was constituted under the Chairmanship of Mr. Manjunath T.C. in pursuance of the letter dtd. 17/4/2018 of the Home Department of State of Uttarakhand in the scholarship scam matter.