KETANBHAI SARABHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri P.R.Abichandani, learned A.P.P. waives service of Rule.

(2.) An F.I.R. being CR No.26 of 2002 was filed by the complainant Sunilkumar Lalsinh Bali before the Navrangpura Police Station on 10.1.2002 at about 9.00 p.m. for the offences punishable u/ss. 406, 409, 418, 420, 465, 468, 471 r/w 120-B I.P.Code of creating bogus Insurance documents like R.C.Book, etc. and thereby misappropriated huge sum of Rs.1,12,28,000.00 for their own purpose by obtaining loan from the Bank, and thereby cheating the bank. These offences alleged to have been committed by number of accused during the period from 5.11.1999 to 18.10.2000. The main accused No.1 Dipakkumar Kohli is the Manager of Punjab National Bank, Navrangpura Branch, Ahmedabad.

(3.) The present applicant - accused was arrested on 18.3.2002 in connection with the aforesaid offences. Therefore, first he applied for regular bail before the Court of learned City Sessions Judge, Ahmedabad by way of filing Criminal Miscellaneous Application No.607 of 2002. However, the said Bail Application was rejected by the learned Additional City Sessions Judge, Court No.18, Ahmedabad on 27.3.2002 on the ground that the applicant accused has committed serious economic offence and therefore he should not be released on bail. Therefore, the applicant - accused approached this Court by way of Miscellaneous Criminal Application No.1934 of 2002 which was withdrawn by the learned Counsel for the applicant accused on 3.4.2002 and accordingly it was disposed of with liberty to the petitioner to approach the learned Judge after the charge-sheet is filed.