SUDHIR NISHAD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is the second application filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail to the applicant, who is apprehending his arrest in connection with Crime No.321/2020 registered at Police Station Tamnar, District Raigarh (CG) for the offence punishable under Sections 420, 120-B of the IPC.

(2.) The first application of the applicant was dismissed on 2.12.2020 in MCRCA No.1531/2020 on the ground that the application was not duly constituted as the certified copy of the bail rejection order was not filed.

(3.) It is alleged that while the applicant was working as Manager of Shriram Finance Corporation Pvt. Ltd. (for brevity "the Finance Company" ), Branch Tamnar, he sanctioned business loan of Rs.6 lakhs to Chandrakar Nishad of Mayank Dresses; Rs. 4 lakhs to Lakshinder Rathia of Sandya Vastralaya; Rs. 3 lakhs to Mahettar Sidar of Durgesh Vastralaya; Rs. 4 lakhs to Gangaram Paikra of Rajvir D.J; and Rs.3 lakhs to Chandrika Rathiya of daily needs. When the amount was not repaid, the Finance Company enquired the matter and found that these business establishments are not at all existing and the applicant has committed fraud and cheating in sanctioning loan to nonexisting firms