NITIN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Nitin Kumar is in judicial custody in FIR No.93 of 2018, under Ss. 409, 420, 467, 468, 471 IPC, Police Station- Ranipur, District- Haridwar. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, there were some gross financial irregularities in the Salempur Sadhan Co-operative Society Limited ('the society'), Block Bahadrabad, District Haridwar. It was found that there were financial irregularities to the tune of Rs.2,88,932,97.34. The date when the FIR was lodged, the applicant was the Incharge of the society and co-accused Naresh Kumar was the Secretary. The FIR is based on some enquiry report. It is also enclosed as Annexure No.3.