DEVENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application under Sec. 438 of the Code of Criminal Procedure, 1973 has been filed for Anticipatory Bail under Ss. 409, 420, 467, 468, 471, 120 B of the Indian Penal Code, 1860, Sec. 7 and Sec. 8 of the Prevention of Corruption Act, 1988 in connection with the First Information Report No.256 of 2020 (Special Sessions Trial No.28 of 2024), registered at police station Jaspur, District Udham Singh Nagar.

(2.) The case of the prosecution is that a Special Investigation Team was constituted in compliance with the order of this Court, passed in Writ Petition No.33 of 2019. Mr. Bhim Bhaskar Arya, the Inspector, was a member of the said Special Investigation Team. He enquired the matter and lodged an FIR on 26/7/2020 against the co-accused.

(3.) Heard Mr. Ankush Kumar Tyagi, learned counsel for applicant and Mr. Rakesh Negi, learned Brief Holder for State.