QUEENCY SHALINBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Apropos the order dtd. 24/3/2022, learned Senior Counsel has placed on record the undertaking dtd. 29/3/2022. The same is taken on record.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants - accused have prayed for anticipatory bail in connection with the FIR being C.R. No. 11191036220100 of 2022 registered with Navrangpura Police Station, Dist. Ahmedabad for the offences under Ss. 406 , 420 and 114 of IPC.

(3.) Case in brief are that the complainant bank sanctioned cash credit loan of Rs.10,44,00,000.00 for the purpose of construction of Villas and same was granted, subject to mortgage of the property. The applicants herein failed to repay the due amount of Rs.6,25,61,599.00 and without approval/NOC of the bank, sold off 9 villas, whereby, committed the offence of cheating and criminal breach of Trust and caused monetary loss to the bank. The applicants are wife and father of the principal accused. - Shalinbhai Shah.