SHASHIKANT Vs. STATE

JUDGEMENT

(1.) This petition under Sec. 439 of Cr.P.C. is filed by the petitioner-accused No.4 to enlarge him on bail in Crime No.74/2022 registered by the Gandhi Chowk Police Station, Vijayapur, for the offences punishable under Ss. 419, 420, 409, 465, 468, 471 R/w Sec. 34 of IPC, pending on the file of I Addl. Civil Judge and JMFC, Vijayapur in C.C.No.8775/2022.

(2.) Heard the learned counsel for the petitioner- accused No.4 and the learned High Court Government Pleader for the respondent-State.

(3.) The FIR was lodged by the Branch Manager of VDCC Women Branch stating that, the member of the Bank namely Mr. Kumar Harisingh Chavan filed loan application on 23/10/2020 for a sum of Rs.18,00,000.00 (Rupees Eighteen Lakhs only) and the same was sanctioned to the borrower. Another member Gajanand Bheemappa Bisnakki also availed the loan and for the said loan transaction, Kumar Harisingh stood as surety. When Gajanand failed to repay the loan, the notice was issued to the surety. Thereafter, the brother of Harisingh Chavan approached the Bank by contending that he has received the notice in his brother's name and his brother not at all transacted with the Bank, and on enquiry it was revealed that the person, who has availed loan in the name of Kumar Harisingh Chavan is one Dilip Mahesh Naik. It was further revealed that several loan transactions have been made by creating false documents. The police, after investigation, submitted the charge sheet.