SANGEETA GARG Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of Anticipatory Bail under Ss. 420, 467, 468 and Sec. 471 of the Indian Penal Code, 1860 in connection with the Case Crime No.80 of 2017 (Criminal Case No.2618 of 2018), registered at police station Basant Vihar, District Dehradun.

(2.) Learned counsel for the State opposed the anticipatory bail application. She has submitted that on 24/7/2017, informant-Snehil Pandey, Branch Manager, UCO Bank, Basant Vihar Branch, lodged an FIR that the present applicant and her husband approached his bank on 17/4/2014 for a loan for purchasing a car. They had submitted relevant documents along with a quotation form of M/s. D.P.M. Auto Sales. The Bank sanctioned a loan of Rs.5.00 Lakh (Five Lakh) on 13/5/2014. Present applicant and her husband did not produce any document relating to the purchased vehicle. On inquiry, conducted by the Bank, it was revealed that M/s. D.P.M. Auto Sales does not exist and fraud was committee by the present applicant-accused along with her husband with the Bank. Upon conclusion of the investigation, charge-sheet was filed.

(3.) Mr. Pratiroop Pandey, Advocate contended that the applicant-Smt. Sangeeta Garg, aged about 49 years, is an innocent lady. Her husband was regularly paying the installments of the bank loan. Her husband, co-accused, has been granted bail by the Sessions Judge, Dehradun. She is a permanent resident of District Dehradun, therefore, there is no chance of her absconding, and, the charge-sheet has already been filed.