DIGVIJAY SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of Anticipatory Bail under Ss. 120B, 409, 420, 466, 467, 468 and Sec. 471 of the Indian Penal Code, 1860 in connection with the First Information Report No.405 of 2020 (Special Sessions Trial No.41 of 2023), registered at police station Jaspur, District Udham Singh Nagar.

(2.) Heard Mr. Ankush Kumar Tyagi, learned counsel for applicant and Mr. Rakesh Negi, learned Brief Holder for State.

(3.) Mr. Ankush Kumar Tyagi, Advocate, contended that a supplementary charge-sheet was filed against the present applicant in the said First Information Report No.405 of 2020, registered at police station Jaspur, District Udham Singh Nagar under Sec. 7 A and Sec. 8 of the Prevention of Corruption Act, 1988. An Anticipatory Bail Application (No.150 of 2024) was filed by the applicant. An Anticipatory Bail was granted to the applicant on 22/2/2024. Now, the applicant is seeking anticipatory bail under Ss. 120B, 409, 420, 466, 467, 468 and Sec. 471 of the Indian Penal Code, 1860 in the said First Information Report No.405 of 2020.