DIGVIJAY SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of Anticipatory Bail under Sec. 7A of the Prevention of Corruption Act, 1988 in connection with the First Information Report No. 31 of 2020 (Special Sessions Trial No. 46 of 2023), registered at police station Kelakhera, District Udham Singh Nagar.

(2.) A Special Investigation Team was constituted in compliance with the order of this Court, passed in Writ Petition (PIL) No. 33 of 2019. Inspector, Mr. G.B. Joshi, was a member of the said Special Investigation Team. After completing the enquiry, he lodged an FIR on 19/2/2020. The First Information Report was registered against the present applicant and the co-accused persons.

(3.) Heard Mr. Ankush Kumar Tyagi, learned counsel for the applicant and Mr. M.K. Chand, learned A.G.A. for the State.