BHUKAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is the Second Anticipatory Bail Application.

(2.) On 15/1/2024, applicant ' Bhukan Singh was granted Anticipatory Bail under Sec. 7(a) and Sec. 8 of the Prevention of Corruption Act, 1988 in connection with the Case Crime No.40 of 2020, registered at police station I.T.I., District Udham Singh Nagar.

(3.) Ms. Sarita Bisht, Advocate, contended that the Investigating Officer has filed an additional charge-sheet in the same case crime number i.e. Case Crime No.40 of 2020, registered at police station I.T.I., District Udham Singh Nagar. The concerned Court has taken cognizance for the offence under Ss. 409, 420, 466, 467, 468, 471 and Sec. 120B of the Indian Penal Code, 1860.