ARJUN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present 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.01 of 2020, registered at Vigilance Establishment Sector Dehradun, District Dehradun.

(2.) The present applicant is in judicial custody under Ss. 420, 465, 467, 468, 471, 201 and Sec. 120B of the Indian Penal Code, 1860.

(3.) Mr. Pradeep Pant, the Inspector, Vigilance Sector, Dehradun, lodged an FIR on 8/1/2020 that he had conducted an open enquiry regarding the rigging in the Gram Panchayat Development Officers Examination, 2016, in which, serious irregularities were found. After conclusion of the investigation, a charge-sheet was filed against the present applicant and co-accused persons.