DEEPAK GOYAL Vs. CBI

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 Code of Criminal Procedure, 1973 seeking regular bail in connection with RC No.219/2013 E0005 under Ss. 120B read with Ss. 420/467/468/471 IPC registered at PS CBI/EO-I.

(2.) Vide order dtd. 27/4/2023, notice was issued in the present matter and the respondent/CBI was directed to file a status report. CBI has filed a status report dtd. 3/7/2023, which forms part of the record.

(3.) The case of the CBI as borne out from the status report is that the present FIR was registered on the written complaint dtd. 13/5/2013 of Sh. Varinder Gupta, Zonal Manager, Punjab and Sind Bank, Zonal Office-11, New Delhi alleging that the petitioner, namely, Deepak Goyal on 26/8/2009 (Proprietor of M/s Balaji Enterprises) had applied and availed of ODP (Over Draft against Property) limit of Rs.60.00 lacs and TL (Term Loan) of Rs.40..00 As per the case of the prosecution, the said financial facilities were secured by the petitioner by submitting forged/false partition/sale deeds of the following properties being (i) F-19/25, Ground Floor, Sec-8, Rohini in the name of Deepak Goyal (petitioner) and (ii) A-2/32-33, 2nd Floor, Sec-8, Rohini in the name of Smt. Chanchal Goyal.