C528/375/2026
2026 Latest Caselaw 1877 UK

Uttarakhand High Court

C528/375/2026 on 12 March, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

SL.   Date         Office      Notes,
No                 reports, orders or
                   proceedings     or   COURT'S OR JUDGES'S ORDERS
                   directions     and
                   Registrar's order
                   with Signatures


      12.03.2024                        C 528 No.375 of 2026
                                        Hon'ble Alok Kumar Verma, J.

Mr. Ramji Srivastava, learned counsel for the applicant-accused.

2. Mr. Deepak Bhardwaj, learned Brief Holder for the respondents.

3. Mr. Ramji Srivastava, Advocate submitted that in the scholarship scam matter, the Investigating Officer submitted a charge-sheet against three co-accused. Learned Magistrate had taken cognizance. The Investigating Officer further investigated the matter and filed a supplementary charge-sheet against the applicant and other four co- accused. Learned Magistrate took cognizance for the offence under Sections 409, 420, 467, 468, 471 and Section 120B of the Indian Penal Code, 1860 against the applicant and other four co- accused. During the evidence of the prosecution, it was revealed that the applicant, who was vice-chairman of Devbhumi Educational and Charitable Trust, had resigned before the registration of the First Information Report. Therefore, the Superintendent of Police, Champawat directed the Investigating Officer to ensure further investigation in accordance with law. The Investigating Officer moved an application before the trial court stating therein that further investigation is necessary and prayed to provide the Case Diary for perusal. The Investigating Officer received the Case Diary. The Investigating Officer submitted a Supplementary Final Report in the form of closure report. Learned trial court has neither rejected the closure report nor accepted the said report, but passed the order dated 22.08.2025 directing that the said Supplementary Final Report be taken on record, subject to the ongoing trial. Applicant filed a Criminal Revision (Criminal Revision No.2 of 2026). The Criminal Revision has been dismissed by learned Sessions Judge, Champawat vide judgment dated 31.01.2026. Hence, this Application has been filed by the applicant under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023.

4. Mr. Ramji Srivastava, Advocate has contended that "Devbhumi Vidyapeeth"

was run by a Trust, namely "Devbhumi Educational and Charitable Trust".

Applicant was the vice-chairman of the said trust. The Investigating Officer has submitted the Supplementary Final Report in the form of closure report after examining the institutional records, resignation documents, bank data, ATM withdrawal records and statements of the witnesses.

5. Admit.

6. Mr. Deepak Bhardwaj, Brief Holder has sought three weeks' time to file counter affidavit.

7. Time is granted.

8. List on 10.04.2026.

9. In the facts and circumstances of the case, the further proceedings of Criminal Case No.153 of 2023 (Old No.1066 of 2020), pending before the court of learned Judicial Magistrate/ Senior Civil Judge, Champawat, regarding the applicant-Anil Goyal are stayed until the next date of hearing.

                          (Alok Kumar Verma, J.)
JKJ/Pant                            12.03.2026