SULOCHANA PARWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 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. 177 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. Sub-Inspector Kavindra Sharma was a member of the Special Investigation Team. The matter was enquired. After enquiry, Sub-Inspector Kavindra Sharma lodged an FIR on 29/4/2024. The allegations have been made against the Institute, namely, Dr. Sushila Tewari Private Mahavidyalay, Sitarganj in the First Information Report.

(3.) Heard Mr. Rajeev Sharma, learned counsel for applicant and Mr. V.K. Jemini, learned Deputy Advocate General assisted by Mr. Rakesh Negi, learned Brief Holder for the State.