GURPAL SINGH Vs. STATE

JUDGEMENT

(1.) This is an application for anticipatory bail under Section 438 of the Code of Criminal Procedure (for short the "Code"). Similar application of the petitioner was dismissed by the learned Additional Session Judge on 19/9/1998.

(2.) Briefly the facts are :

(3.) As per RBI guidelines, the Bank could invest in shares/debentures only upto 5% of its incremental deposits which worked out to Rs.31.81 crores for the financial year 1994-95. The bank had already exceeded this limit having invested Rs.36.00 crores.