ANURAG SHANKHDHAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application under Sec. 438 of the Code of Criminal Procedure, 1973 has been filed for grant of Anticipatory Bail under Ss. 409, 420, 466, 467, 468, 471, 120-B of the Indian Penal Code, 1860 and Sec. 13 (1) (d) read with Sec. 13 (2) of the Prevention of Corruption Act, 1988 in connection with the First Information Report No. 4 of 2020, registered at police station Kelakhera, District Udham Singh Nagar.

(2.) In the scholarship scam matter, a Special Investigation Team was constituted in compliance with the order of this Court, passed in Writ Petition No.33 of 2019. Mr. J.B. Joshi, the Inspector, was appointed as a member of the said Special Investigation Team. He inquired the matter and lodged an FIR on 5/1/2020.

(3.) Heard Mr. Navneet Kaushik, learned counsel for the applicant and Mr. M.K. Chand, learned A.G.A., for the State.