SHIVMURTI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of Anticipatory Bail under Ss. 409, 420, 466, 467, 468, 471, Sec. 120 B of the Indian Penal Code, 1860 and Sec. 13 (1) (d) read with Sec. 13 (2) of the Prevention of Corruption Act, 1988 in connection with the Case Crime No. 25 of 2020 (Special Sessions Trial No.45 of 2023), registered at police station Kunda, District Udham Singh Nagar.

(2.) The First Anticipatory Bail Application (No. 101 of2021) was dismissed as infructuous on 20/9/2021.

(3.) In compliance with the order of this Court, passed in Writ Petition (PIL) No.33 of 2019, a Special Investigation Team was constituted. Mr. Bhim Bhaskar Arya, the Inspector, was a member of the said Team. After enquiry, he lodged an FIR. The said FIR was registered on 21/2/2020.