ANKIT AGARWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) On 8/1/2020, the applicant ' Ankit Agarwal was granted regular bail under Ss. 409, 420, 466, 467, 468, 471 and Sec. 120 B of the Indian Penal Code, 1860 in connection with the First Information Report No.285 of 2019, registered at police station Jaspur, District Udham Singh Nagar.

(2.) The bail was granted during the course of the investigation. A charge-sheet has been filed by the Investigating Officer adding Sec. 7A and Sec. 8 of the Prevention of Corruption Act, 1988.

(3.) The present Application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 to direct the court concerned to release the applicant on the same bail bonds or to accept fresh bail bonds.