GOLAK PATWARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicants have preferred this application for grant of anticipatory bail, as they apprehend their arrest in connection with Crime No.73/2021, registered at Police Station Patthalgaon, District Jashpur (CG), for offence punishable under Sec. 420/34 of the Indian Penal Code.

(2.) The accused persons have committed misappropriation/ defalcation of Rs.25,43,320.00 by fraudulently obtaining loan from Shri Ram Finance Company in the name of fake and non-existing shops.

(3.) Learned counsel appearing for the State, per contra, would oppose the bail application.