KM. MANIKA SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Km. Manika Sharma has sought her release on bail in connection with Case Crime/FIR No. 496 of 2018 under Ss. 420, 409 and 120-B of IPC at P.S. SIDCUL, District Haridwar.

(2.) It is alleged in the FIR that a Special Investigation Team (SIT) was constituted for examining the irregularities in usurping the amount of scholarship by various self financed institutions. It was also found that the institutions usurped the government money by benefitting themselves and have caused wrongful loss to the State exchequer.

(3.) It is argued by learned Senior Counsel that the applicant has been falsely implicated; the concerned institute has disbursed the scholarship in favour of SC/ST students as per the guidelines; and no government money was embezzled by the petitioner's institution.