JALAJ GAUR 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, 467, 468 and Sec. 471 of the Indian Penal Code, 1860 in connection with the First Information Report No. 97 of 2020 (Criminal Case No.712 of 2021), registered at police station Gangnahar, District Haridwar.

(2.) Mr. Rajendra Singh Kholiya, the Sub-Inspector, was a member of Special Investigation Team. The said Special Investigation Team was constituted in compliance with the order of Principal Secretary Home of the State Government. He enquired scholarship scam matter and lodged an FIR on 3/2/2020. The First Information Report was lodged against the owner and the manager of Baburam Degree College, Saliyar, Roorkee, Haridwar.

(3.) Heard Mr. Navneet Kaushik, learned counsel for the applicant and Mr. Rakesh Negi, learned Brief Holder for the State.