ANIL MEHROTRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed by the applicant ' Anil Mehrotra seeking anticipatory bail under Ss. 409, 420, 468, 471 and Sec. 201 of the Indian Penal Code, 1860 in Case Crime No.91 of 2020 (Criminal Case No.5457 of 2021), registered at Kotwali Dalanwala, District Dehradun.

(2.) In the scholarship scam matter, a Special Investigation Team was constituted in pursuance of the letter dtd. 17/4/2018 of the Home Department of the State of Uttarakhand. Sub-Inspector Keshwanand Purohit was a member of the said Special Investigation Team. The matter was enquired. After enquiry, an FIR was lodged against the owner and director of Shriram Institute of Professional Studies, Meerut, Uttar Pradesh, Kalka Engineering College Meerut, Uttar Pradesh and Kalka Institute for Research and Advanced Studies, Meerut.

(3.) Heard Mrs. Neetu Singh, learned counsel for the applicant through video conferencing and Mr. Pradeep Lohani, learned Brief Holder for the State.