JAGRUTI SANJAYBHAI BHUVA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present application filed under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with FIR being C.R. No.I-192 of 2014 registered with Athwalines Police Station, Surat City, Dist.Surat for the offences punishable under Sections 406, 420, 465, 467, 468, 471, 120B and 114 of the Indian Penal Code, 1860.

(3.) The case of the prosecution in brief is that - the first informant is working as Recovery Manager at Surat National Cooperative Bank, Surat (the Bank) in Administrative Branch. It is further the case of the first informant that it is within his duty to contact the customers - either in person or by issuing a legal notice, in case they report default in making repayment of loan installments. It is alleged that the first informant will have to initiate legal proceedings with consent of the Board of Directors of the Bank in case the customers utilize the loan amount other than the purpose for which the loan is sanctioned.