SHIV ASRAY SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed by the applicant seeking anticipatory bail in Case Crime No.75 of 2025, registered at Police Station Nehru Colony, District Dehradun under Sec. 409 and Sec. 420 of the Indian Penal Code, 1860.

(2.) According to the First Information Report dtd. 22/2/2025, the allegations against the present applicant are that he along with co-accused had spent the amount in some other work inspite of spending on the work allotted by the Uttar Pradesh Rajkiya Nirman Nigam Ltd., due to which, the department has suffered a loss of Rs.10,971.65 lakh.

(3.) Heard Mr. Siddhartha Sah, learned counsel for the applicant and Mr. Deepak Bhardwaj, learned Brief Holder for the respondent.