CHANDRA PRAKASH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Bail Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No.261 of 2020, registered at police station Jaspur, District Udham Singh Nagar.

(2.) The First Bail Application (No.279 of 2024) was dismissed as withdrawn on 12/3/2024.

(3.) In compliance with the order, passed by this Court in Writ Petition (PIL) No.33 of 2019, a Special Investigation Team was constituted. Inspector Mr. Bheem Bhaskar Arya was a member of the said Team. He enquired the matter. After completion of the enquiry, he lodged an FIR on 26/7/2020 against the present applicant and co-accused persons.