SHEETALBEN BHAUMIKBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 438 of the Code of Criminal Procedure, 1973 (fort short "the Code") seeking an order of anticipatory bail by the applicants, who are facing an offence under Ss. 420 , 465 , 467 , 468 , 471 and 114 of the Indian Penal Code, who have forged false bills, documents, case papers and produced the same with the first informant - Insurance Company for getting the claim and obtained Rs.2,00,077.00.

(2.) Ms. Jhanvi Panchal, learned advocate for Mr. Aftabhusen Ansari, learned advocate for the applicants submitted that the applicants are ready to make good the loss caused to the Insurance Company - first informant; however, that can hardly be a ground to grant anticipatory bail to such accused.

(3.) The present applicants are brother and sister who obtained joint medical insurance policy and filed the claim making false assertion that they suffered from Corona and took treatment in the Hospital as also applicant No.2 - Pratikbhai Shaileshbhai Parikh claimed to have taken treatment of Pneumonia at Madhya Pradesh and he produced Hospital discharge summary, Bills for medicine, Reports, prescriptions etc., and he has also obtained a claim of Rs.1,07,837.00, which was submitted online along with documents. While examining the claim, it was passed for Rs.76,796.00 and the said amount has been transferred to his account.