LAWS(UTN)-2025-12-101

MANOJ KUMAR JAIN Vs. STATE OF UTTARAKHAND

Decided On December 09, 2025
MANOJ KUMAR JAIN Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) This Application for anticipatory bail has been filed in Case Crime No. 375 of 2019, registered at Police Station SIDCUL, District Haridwar.

(2.) In the scholarship scam matter, Sub-Inspector Rajendra Singh Kholia was appointed as a member of the Special Investigation Team and after inquiry, he lodged an FIR on 2/11/2019 against Stallion College for Engineering Technology, Saharanpur, Uttar Pradesh. A charge-sheet has been filed against the applicant under Sec. 409 and Sec. 420 of the Indian Penal Code, 1860.

(3.) Heard Mr. Vinod Chandra, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for the respondent.