MAHIPAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The First Anticipatory Bail Application (ABA No.326 of 2024) was filed by the applicant seeking Anticipatory Bail under Sec. 7A and Sec. 8 of the Prevention of Corruption Act, 1988 in connection with the First Information Report No.25 of 2020, registered at police station Kunda, District Udham Singh Nagar, whereas the cognizance has also been taken against the applicant under Ss. 409, 420, 466, 467, 468, 471 and Sec. 120B of the Indian Penal Code, 1860. Therefore, on the request of the applicant, the First Anticipatory Bail Application (ABA No.326 of 2024) was dismissed on 18/4/2024, granting him the liberty to file a fresh Anticipatory Bail Application in accordance with law.

(2.) The present Anticipatory Bail Application has been filed for grant of Anticipatory Bail under Ss. 409, 420, 466, 467, 468, 471, Sec. 120B of the Indian Penal Code, 1860, Sec. 7A and Sec. 8 of the Prevention of Corruption Act, 1988.

(3.) The case of the prosecution is that in the scholarship scam matter, a Special Investigation Team was constituted in compliance with the order of this Court, passed in Writ Petition No.33 of 2019. Mr. Bhim Bhaskar Arya, the Inspector, was a member of the said Special Investigation Team. He enquired the matter and lodged an FIR on 21/2/2020. Upon conclusion of the investigation, a charge-sheet has been filed against the present applicant and co-accused persons.