NAVEEN PORWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Naveen Porwal is in judicial custody in FIR No.46 of 2015, under Ss. 420, 467, 468, 471, 120-B and 34 IPC, Police Station Rishikesh, District-Dehradun. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record. Mr. Prabhoo Dayal Tiwari, learned counsel for the informant appeared through video conferencing.

(3.) According to the FIR, the applicant was indulged in unlawful activities and criminal conspiracies and misappropriated huge amount of Kailashanand Mission Trust ("the Trust"). The FIR is quite in detail. It records that, in fact, the Trust was established in the year 1971. One Rangi Lal was appointed as the Assistant Manager. There were other appointments as well. The applicant was not concerned with the Trust, but he misappropriated huge amounts.