Delhi High Court - Orders
Paul Asveen vs The Superintendent Of Police, Economic ... on 21 January, 2021
Author: Mukta Gupta
Bench: Mukta Gupta
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3450/2020
PAUL ASVEEN ..... Petitioner
Represented by: Mr.P.R.Kovilan Poongkuntran,
Advocate.
versus
THE SUPERINTENDENT OF POLICE, ECONOMIC
OFFENCE WING, UNIT-V CBI, NEW DELHI ..... Respondent
Represented by: Mr.Anupam Sharma, Spl.P.P. for CBI
with Mr.Prakash Airan and
Ms.Harpreet Kalsi, Advocates.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 21.01.2021 The hearing has been conducted through Video Conferencing.
1. By this petition, petitioner seeks anticipatory bail in case RC No.2202020E003/2020 dated 20th February, 2020 for offence punishable under Sections 120B IPC and 35/39 Foreign Contribution (Regulation) Act, 1976 ( in short 'FCRA') r/w Section 7, 11, 12 (4) (f) (vi) FCRA.
2. The case of the prosecution in this case is that the petitioner was running an association with the name of Caruna Bai Vikas (in short 'CBV') where foreign remittances were received. When CBV came under scrutiny the petitioner opened another organisation, that is, M/s Adhane Management Consultants Pvt. Ltd. (in short 'APMCL') and the registered address of both the organisations is same.
3. According to the status report not only there are violations of the Signature Not Verified Digitally Signed By:SANDEEP KUMAR BAIL APPLN. 3450/2020 Page 1 of 2 Signing Date:21.01.2021 22:27:38 This file is digitally signed by PS to HMJ Mukta Gupta provisions of FCRA as NGO to whom the money was diverted was not registered under the FCRA as also the funds received were diverted to the causes which were not as per the Articles and Memorandum of the petitioner's organisation namely CBV.
4. Learned Spl. P.P. for CBI submits that the money received was utilised for the purposes of converting poor persons into Christianity.
5. Learned counsel for the petitioner states that the petitioner is not running the two organisations and is only a salaried employee therein.
6. This Court raised a query to the learned SPl.P.P. for CBI as to whether they have any statements indicating that the petitioner's organisations were instrumental in forceful conversion, however, he has no answer for the same. Further since the petitioner also presses his anticipatory bail on the ground that he is critically ill, the petitioner would file necessary documents in this regard before this Court within one week with advance copy to the learned Spl. P.P. for CBI, who will verify the medical report/documents and submit a report to this Court before the next date.
7. List on 10th March, 2021.
8. Interim order to continue till the next date.
9. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
JANUARY 21, 2021 'vn' Signature Not Verified Digitally Signed By:SANDEEP KUMAR BAIL APPLN. 3450/2020 Page 2 of 2 Signing Date:21.01.2021 22:27:38 This file is digitally signed by PS to HMJ Mukta Gupta