ABHILASH BANERJEE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has preferred this first bail application under Section 439 of CrPC, as he is arrested in connection with Crime No.369/2019, registered at Police Station Civil Lines, District Bilaspur (CG), for the offence punishable under Section 420 read with Section 34 of the Indian Penal Code.

(3.) Applicant along with co-accused Vishwajeet Bhaumik used the original properties papers of Vinita Pandey wife of the complainant namely; Prashant Pandey to obtain loan of Rs.50.00 lacs without the knowledge and consent of the complainant.