SANTOSH KUMAR NAUTIYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Santosh Kumar Nautiyal, who is in jail in connection with FIR no. 20 of 2011, in respect of offences punishable under Sections 409, 420 IPC, relating to police station, Mussoorie, District Dehradun, has sought his release on bail.

(2.) Heard learned counsel for the parties, perused the documents brought on record and considered the grounds taken up in the bail application.

(3.) A complaint was lodged by the complainant Manmohan Kuriyal on 12.08.2011, mentioning therein that he took over charge of the post of Principal, Govt. Industrial Training Institute, Mussoorie from the present accused-applicant on 23.01.2010. A sum of Rs. 2.50 crores was received from the Central Government for development of the aforesaid Institute in 2008. The present accused-applicant was Member Secretary of the Committee and one Hemant Kochar was the President and the aforesaid amount was withdrawn from the joint account of President and Secretary. After assessment of the work, it was found that expenditure to the tune of Rs. 70 lacs were incurred during the tenure of present accused-applicant, but the bills of Rs. 1,09,242/0 were not found on record nor the same are entered in the store book.