ASHWANI SHARMA Vs. STATE

JUDGEMENT

(1.) The applicant/petitioner has filed this petition for grant of regular bail in case FIR No. 01/2021, under Sec. 419/420/467/468/471/120B IPC, registered with PS Shahbad Dairy.

(2.) Notice was issued. Status report has been called in which facts regarding the registration of FIR, as narrated above, have been reiterated. It has been submitted that a dummy bank account was opened with Bandhan Bank, Punjabi Bagh, Delhi and someone impersonated as Vaibhav Gupta, owner of the property. The loan amount sanctioned by Tata Finance was directly credited in the bank account of the impersonator, namely, Vaibhav Gupta. The said loan amount was sanctioned on the application of Smt. Girjesh Gupta and it was proved as she had produced the title documents of the said property.

(3.) I have heard arguments in the present case. The property in question is still in the possession of the complainant's son; amount of loan taken from Tata Capital Housing Finance Limited has already been paid back and the charge-sheet stands filed. As far as the allegations of cheating, fabrication of documents and impersonation are concerned, the law will take its own course and the said facts can be proved during trial. The trial will take a long time to conclude and no useful purpose will be served by keeping the present petitioner in jail, who is otherwise not required for any other purpose.