ANURAV JAJU Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) These applications have been filed under Sec. 438 read with Sec. 482 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.') seeking grant of anticipatory bail in FIR No. 0041/2022 registered with Police Station: Economic Offences Wing, Delhi under Ss. 409/420/467/468/471/ 120-B of the Indian Penal Code, 1860 (in short, 'IPC'). Complaint:

(2.) The abovementioned FIR has been registered on a complaint made by one Smt.Sarla Sarda, stating that she is one of the Directors and Shareholders of M/s Shree Narsingh Educational Consulting Private Limited (in short, 'M/s SNECPL'). She stated that she is not involved in the day-to-day affairs of the said company. In the month of September 2021, she received a letter dtd. 11/9/2021, from M/s Cholamandlam Investment and Finance Company Limited (in short, 'CIFCL') wherein she was informed that she along with five other persons had availed a Home Equity Loan vide loan account number mentioned therein and the same had been declared as NonPerforming Asset (in short, 'NPA'). She was further informed that the said loan account had an outstanding amount of more than Rs.5.00 crores.

(3.) She states that, on inquiry, it was discovered that two different loans were obtained in the name of M/s SNECPL from CIFCL vide sanction letters dtd. 30/5/2019 and 7/8/2020. She stated that her signatures had been forged on the loan agreement.