RAJESH KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of Anticipatory Bail under Sec. 409 and Sec. 420 of the Indian Penal Code, 1860 in connection with the First Information Report No.311 of 2019, registered at police station Kankhal, District Haridwar.

(2.) Pursuant to letter dtd. 17/4/2018 of the Principal Secretary, Home of the State of Uttarakhand, a Special Investigation Team was constituted in the scholarship scam matter. The matter was enquired. It was found in the enquiry that scholarship was released to the concerned students of Swami Darshnanand Institute of Management and Technology, Gurukul Mahavidyalay, Jawalapur, Haridwar from the academic session 2011-2012 to the academic session 2016-2017. The scholarship amounts were misappropriated. Therefore, Sub-Inspector Madan Mohan Bhatt lodged an FIR on 14/10/2019.

(3.) Heard Mr. Aditya Pratap Singh, learned counsel for applicants and Mr. V.K. Jemini, learned Deputy Advocate General assisted by Mr. Rakesh Negi, learned Brief Holder for State.