ANURAG SHANKHDHAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present applicant has sought his release on bail in connection with Case Crime No. 496 of 2018, under Sections 420, 120-B, 409 IPC and Section 13 (1) A of the Prevention of Corruption Act, 1988, Police Station SIIDCUL, District Hardiwar.

(3.) The FIR was lodged at P.S. SIIDCUL, Haridwar on the information given by Jawahar Lal under the instructions of Shri Manju Nath, T.C. Superintendent of Police (Crime), Haridwar with the averments that as per the letter of Uttarakhand Shasan dated 17.04.2018 various self-financed private colleges have usurped the scholarship meant for Scheduled Caste, Scheduled Tribe and Other Backward Classes candidates in respect of which a Special Investigation Team was constituted and during inquiry the documents obtained through various sources were examined and prima-facie it was found that these self-financed institutions have usurped the scholarship amount for the purpose of benefitting themselves and for causing harm to the Government.