SHAMBHUNATH SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an Application under Sec. 438 of the Code of Criminal Procedure, 1973 for Anticipatory Bail under Ss. 409, 420, 466, 467, 468 and Sec. 471 of the Indian Penal Code, 1860 in connection with the Case Crime No.176 of 2024, registered at police station Sitarganj, District Udham Singh Nagar.

(2.) A Special Investigation Team was constituted in the scholarship scam matter in compliance with the order, passed by this Court in Writ Petition (PIL) No.33 of 2019. The Sub-Inspector Kavindra Sharma was appointed as a member of the said Special Investigation Team. He enquired the matter and lodged an FIR on 29/4/2024. Allegations have been made against the Institute, namely, Dr. Sushila Tewari Private Mahavidyalay (B.Ed), Sitarganj in the First Information Report.

(3.) Heard Mr. M.S. Pal, learned Senior Advocate assisted by Mr. Vikramaditya Shah, learned counsel for the applicants and Mr. Rakesh Negi, learned Brief Holder for the State.