PRADEEP KUMAR SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application for anticipatory bail has been filed in Case Crime No. 73 of 2025, registered at Police Station Nehru Colony, District Dehradun under Sec. 409 and Sec. 420 of the Indian Penal Code, 1860.

(2.) The Anticipatory Bail Application (No.1361 of 2025) of the applicant has been rejected by the learned Sessions Judge, Dehradun on 19/12/2025.

(3.) According to the respondent, a sum of Rs.428.00 lakh as advance was released for the works of the department with respect to construction of Disaster Relief Centers. The said amount was spent in other works of the department. Therefore, the applicant is liable for Rs.214.00 lakh towards the Nigam.