NEERAJ RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application under Sec. 439 of the Code of Criminal Procedure, 1973 has been filed for regular bail in connection with the Case Crime No. 321 of 2022, registered at police station Kotdwar, District Pauri Garhwal.

(2.) The present applicant is in judicial custody under Ss. 409, 420, 120B of the Indian Penal Code, 1860 and Sec. 7A of the Prevention of Corruption Act, 1988.

(3.) As per the prosecution case, in the enquiry conducted by the Nagar Nigam, Kotdwar, it was found that illegal payment of Rs.96,34,860.00 was made from the accounts of the Nagar Nigam, Kotdwar. Therefore, a First Information Report was lodged against the present applicant, his brother Pankaj Rawat and other four co-accused.