ANURAG SHANKHDHAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for anticipatory bail in Case Crime No.12 of 2024, registered at Vigilance Sector Haldwani, District Nainital under Sec. 13(1)(e) and Sec. 13(2) of the Prevention of Corruption Act, 1988.

(2.) Heard Mr. Navneet Kaushik, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for the respondent.

(3.) Mr. Navneet Kaushik, Advocate, submitted that the applicant, aged about 62 years, has retired from the post of Deputy Project Director, Directorate of Tribal Welfare Department. Applicant had disclosed each and every transaction pertaining to his income and expenditure during the open inquiry against him and during the course of the investigation. He has further disclosed each and every asset belonging to him or his family members, which clearly shows that there was no disproportionate assets as against his source of income during the check period. He is a permanent resident of District Dehradun. He undertakes to cooperate the investigation. He is not a convicted person. He was granted interim bail on 30/10/2025, and, the conditions of the interim bail have not been violated by him.