SHIVMURTI 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 Ss. 420, 409, 466, 467, 468, 471, Sec. 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 Case Crime No. 35 of 2020 (Special Sessions Trial No.19 of 2023), registered at police station I.T.I., District Udham Singh Nagar.

(2.) The First Anticipatory Bail Application (No. 86 of 2021) was dismissed as infructuous on 17/9/2021.

(3.) As per the prosecution's case, a Special Investigation Team was constituted in compliance with the order of this Court, passed in Writ Petition (PIL) No.33 of 2019. Informant-G.B. Joshi, the Inspector, was appointed as a member of the said Team. He conducted the enquiry, and, after conducting the enquiry, he lodged an FIR on 25/1/2020. After conclusion of the investigation, a charge-sheet was filed by the Investigating Officer against the present applicant and co-accused persons.