RAJEEV RAJ RATHEE Vs. STATE

JUDGEMENT

(1.) The instant application under Sec. 439 of the Code of Criminal Procedure, 1973 has been filed on behalf of the petitioner seeking regular bail in case FIR bearing No. 171/2020 dtd. 3/11/2020, registered at Police Station E.O.W. Delhi, for offences punishable under Ss. 420/467/468/471/120B of the Indian Penal Code, 1860.

(2.) The brief facts of the case are that in year 2013, Rajeev Raj Rathee (petitioner herein) proprietor of M/s Shagun Enterprises, Delhi approached the 2 banks i.e., RBL Bank and Bank of Maharashtra for availing home loan by mortgaging the property i.e., H. No. 2066, HUDA, Gymkhana Club, Sector-4, Urban Estate, Gurgaon, Haryana.

(3.) It is alleged that after verification of title documents along with the document submitted by the petitioner, both the banks sanctioned the loan to him on the same property. In pursuance, RBL Bank sanctioned Rs.2.50 Crores as loan vide Sanction letter dtd. 2/4/2013 and similarly Bank of Maharashtra sanctioned Rs.1.30 Crores to the applicant vide letter dtd. 13/12/2013. It is further alleged that the petitioner had also applied for loan before another 2 banks i.e., Allahabad Bank and ICICI Bank by preparing and submitting forged property papers. On the basis of this complaint the present case was registered, investigation was taken up and accordingly the petitioner was arrested.