SATISH KUMAR SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is an application under Sec. 438 of CrPC for grant of anticipatory bail to the applicant as he apprehends his arrest in connection with Crime No. 364 of 2021 registered at Police Station City Kotwali, Balodabazar, Dist- Balodabazar-Bhatapa, Chhattisgarh for commission of offenses punishable under Sec. 420, 467, 468, 470, 471, 120-B, and 34 of IPC.

(2.) Applicant, apprehending his arrest, filed this anticipatory bail application after rejection of his application by the Court below.

(3.) Case of the prosecution, in brief, is that, applicant obtained loan of Rs.5.00 lakhs from complainant- Shriram Finance Company Limited, on 24/1/2017. Applicant handed over cheques for payment of loan, and they were dishonored on 22/2/2018. Upon further verification of documents of loan of applicant, complainant revealed that applicant has obtained the loan by mentioning wrong facts and thereafter, written complaint was lodged by one Nikesh Kesharwani, authorized by Rakesh Tiwari, on behalf of the Company. Based on written complaint, instant crime has been registered against present applicant.