LAWS(SC)-2021-11-123

MOHD. ALEEM Vs. STATE OF U.P

Decided On November 25, 2021
MOHD. ALEEM Appellant
V/S
STATE OF U.P Respondents

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dtd. 4/6/2021 passed by the High Court of Judicature at Allahabad rejecting CRMABA No. 5895/2021.

(3.) In crime registered pursuant to FIR No. 806 of 15/12/2020 lodged with Civil Lines Police Station, District Prayagraj for offences punishable under Ss. 419, 420, 467, 468 and 471 IPC, the allegation against the appellant is that he fraudulently persuaded the bank to grant certain loans which loans are not getting repaid.