R.K. NAGAPURE Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) As all the above anticipatory bail applications arise out of the same crime crime, they are being heard together and disposed of by this common order.

(2.) Applicants have preferred above applications under Sec. 438 CrPC for grant of anticipatory bail to them as they apprehend their arrest in connection with Crime No. RC1242017A0002 dtd. 24/1/2017 registered at Police Station- CBI, ACB, Raipur for commission of offence punishable under Ss. 419, 120(B), 420, 467, 468, 471 of IPC and Sec. 13 (2) r/w 13 (1) (d) of Prevention of Corruption Act, 1988.

(3.) Case of prosecution in brief is that applicants in above bail applications in connivance with others and on the strength of forged documents, got sanctioned loan from the bank officials of UCO Bank, Raigarh (some of them are applicant herein) and thereby caused loss of Rs.5.00 Crores to UCO Bank. On the basis of written complaint dtd. 24/1/2017 submitted by the Zonal Head, UCO Bank, Zonal Office, Telibandha, Raipur, FIR is registered against applicants. As per allegations, the officials and employees of bank along with other persons have withdrawn Kisan Credit Card Loan (KCC) during the period January, 2011 to October, 2015. In the aforesaid period, loan amount of Rs.5,24,00,000.00 was disbursed to borrowers on the basis of forged documents. Based on the complaint, a case was registered by CBI, ACB, Raipur. On completion of investigation, charge sheet was filed on 28/11/2020 before the Court of Special Judge of Special Court for trial of CBI cases, Raipur. The Court below concerned issued summons to the applicants upon which they apprehending their arrest have preferred separate applications under Sec. 438 of CrPC before the Court below concerned for grant of anticipatory bail and the same were rejected by the Court below.