SHIV ASRAY SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for anticipatory bail under Sec. 409 and Sec. 420 of the Indian Penal Code, 1860 in Case Crime No.74 of 2025, registered at Police Station Nehru Colony, District Dehradun.

(2.) According to the First Information Report dtd. 22/2/2025, the applicant was posted on the post of Additional Project Manager in Dehradun Unit of Uttar Pradesh Rajkiya Nirman Nigam Ltd. situated at Doon University Campus, Kedarpuram. The construction work of Tourism Department was undertaken by the applicant and the co-accused. The said construction work was done without the Centage, due to which the Uttar Pradesh Rajkiya Nirman Nigam Ltd. has suffered a financial loss of Rs.159.85 Lakh.

(3.) Heard Mr. Siddhartha Sah, learned counsel for the applicant and Mrs. Sweta Badola Dobhal, learned Brief Holder for the respondent no.1.