KARSAN BHACHU SANGHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The application has been filed by the applicants Karsan Bhachu Sanghar and Ladha Haja Sanghar, seeking their release on bail under Section 439 of Cr.P.C.,in respect the of FIR being I-?C.R. No.11201017200006 of 2020 registered with C.I.D. Crime Border Zone Police Station, District Kachchh Bhuj for the offences punishable under Sections 409 , 406 , 465 , 467 , 468 , 471 and 120(B) of IPC.

(2.) As per the allegations made in the FIR, the applicant No.1 was the Chairman and applicant No.2 was the Secretary of the Bhojay Cooperative Society (hereinafter referred to as the "said Mandali"). Both the applicants - accused had conspired with other accused and obtained loan worth crores of rupees from Kutch District Central Cooperative Bank (KDCC Bank). It has also been alleged that the Branch Manager of the said Bank and the Director of the said Bank, who are also accused, had disbursed the said amount of loans in the names of various farmers allegedly the members of the said Mandalis, whose signatures and thumb impressions were allegedly forged.

(3.) Learned Advocate MrManish Patel appearing for the applicants made the following submissions:-?