VINAY SHARMA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present bail application has been filed by the petitioner under Sec. 439 Cr.P.C. seeking regular bail in case FIR No. 92/2016 under Sec. 420/467/468/471/120-B IPC registered at Police Station Barakhamba Road.

(2.) In brief, the facts of the case are that the present FIR was registered on the complaint of Senior Relationship Manager of the Standard Chartered Bank, Barakhamba Road, against Indian Technomac Company Limited and its directors including the present petitioner.

(3.) As per the allegations, the above said company has availed certain credit facilities from the complainant bank including overdraft facility and Non fund facility. The Letter of Credit were opened by the bank and the sanctioned amount under the Letter of Credit were not paid by the said accused No.1 Company which was paid by the complainant bank. It is alleged that the accused company was required to repay the amount paid by the complainant bank under Letter of Credit alongwith accrued interest on or before 30/7/2013 which was not paid.