PIPALIYA RAJNI GOVINDBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by video conferencing.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R. No.11210015210008 of 2021 registered with DCB Police Station, Surat City for the offences under Sections 406, 420, 465, 467, 468, 471, 114 and 120B of the Indian Penal Code, 1860.

(3.) It is alleged in the FIR that the applicant has obtained the commercial vehicle loan from the Yes Bank after forging the documents of the vehicle and thereby applied for the loan on fake documents. In all total 53 loans have been granted to the different accused. It is also stated in the FIR that the account of the applicant became NPA and hence, the FIR has been filed against the applicant to recover the amount of loan.