DIWAS KUMAR PANDEY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed by the applicant-Diwas Kumar Pandey seeking anticipatory bail under Ss. 318(4), 338, 336(3) and Sec. 340(2) of the Bharatiya Nyaya Sanhita, 2023 in Case Crime No.07 of 2025, registered at Police Station Reetha Sahib, District Champawat.

(2.) As per the FIR, a fake proposal was prepared by Bhuwan Chandra Bhatt (named accused) for the reconstruction of drinking water pipeline. Rs.2,00,000.00 - (Rupees Two Lakh) was sanctioned for the said work. Bhuwan Chandra Bhatt and Tilomani Bhatt (named accused) embezzled the said amount in connivance with the employees of the Block Development Office.

(3.) Heard Mr. Manoj Kumar, learned counsel with Mr. Prem Prakash Bhatt, learned counsel for applicant and Mr. G.S. Sandhu, learned Additional Advocate General assisted by Mr. Deepak Bhardwaj, learned Brief Holder for State.