RAJIV BHARDWAJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application under Sec. 438 of the Code of Criminal Procedure, 1973 has been filed by the applicant-accused Rajiv Bhardwaj for grant of Anticipatory Bail under Ss. 409, 420, 467, 468 and Sec. 471 of the Indian Penal Code, 1860, in connection with the Case Crime No. 519 of 2019 (Criminal Case No.1470 of 2020), registered at police station Bhagwanpur, District Haridwar.

(2.) As per the First Information Report dtd. 18/11/2019, a Special Investigation Team was constituted in the scholarship scam matter in compliance with the letter dtd. 17/4/2018, issued by the Principal Secretary, Home, State of Uttarkahand. Mr. Bhanu Panwar, the Sub-Inspector, was a member of the said Special Investigation Team. He inquired the matter and lodged the said First Information Report.

(3.) Heard Mr. Ajay Veer Pundir (through video conferencing), learned counsel for the applicant and Mr. Pratiroop Pandey, learned A.G.A. for the State.