ARUN KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has preferred this application for grant of anticipatory bail, as he apprehends his arrest in connection with Crime No.111/2020, registered at Police Station City Kotwali, District Bilaspur C.G. for offence punishable under Sections 406, 409, 420, 467, 468 and 120B/34 of the I.P.C.

(3.) As per the First Information Report (FIR) lodged by Rakesh Kumar Hatile, Branch Manager, Punjab National Bank, CIMS Branch, Bilaspur, the present applicant in the capacity of Proprietor of Royal Fabritech and Vishwajeet Bhouwmik of Firm Vishwajeet Boumik and sons have obtained different Bank Guarantees of hefty amount of Rs.85.00 lacs and three Bank Guarantees of Rs.1.00 crore each and got it cancelled during validity of the Bank Guarantee, but presented the same before the NSIC, Kolkata (West Bengal), who later on invoked the Bank Guarantees and sought payment of the amount from the Punjab National Bank. During verification, the original Bank Guarantee was not available in the Bank. It was found that Rajesh Sharma, the then Branch Manager in collusion with the present applicant and Vishwajeet Bhouwmik have obtained forged Bank Guarantees; obtained payment thereof; and showing to get it cancelled presented the same before the NSIC, Kolkata.