JALAJ GAUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application under Sec. 438 of the Code of Criminal Procedure, 1973 has been filed for Anticipatory Bail under Ss. 409, 420, 467, 468 and Sec. 471 of the Indian Penal Code, 1860 in connection with the Case Crime No. 162 of 2020 (Criminal Case No.713 of 2021), registered at police station Gangnahar, District Haridwar.

(2.) A Special Investigation Team was constituted in the scholarship scam matter. Sub-Inspector-Mr. Khajan Singh Chauhan was a member of the said Special Investigation Team. He enquired the matter and lodged an FIR on 14/3/2020. The First Information Report was registered against the owner and the manager of BRD College of Management Sciences and BRD Private ITI.

(3.) Heard Mr. Navneet Kaushik, learned counsel for the applicant and Mr. Rakesh Negi, learned Brief Holder for the State.