TEJASBHAI HARSHADKUMAR PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. N.D. Nanavaty, learned Senior Counsel assisted by Mr. Yash Nanavaty, learned advocate for the applicant and Ms. Moxa Thakkar, learned APP for the respondent State.

(2.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R. No. 11191011220106 of 2022 registered with DCB Police Station, Ahmedabad, Dist. Ahmedabad, for the offences punishable under Ss. 406 , 409 , 420 , 465 , 467 , 468 , 471 , 120B of IPC.

(3.) The facts and circumstances giving rise to present bail application are that, at relevant time, the applicant was holding the post of Director with Gujarat Mercantile Cooperative Bank. The co-accused Purvesh Parikh was also Managing Director of the Bank. It is alleged by the complainant in the FIR that, the principal accused assured for CC loan for which, necessary documents were being executed and handed over to principal accused. It is further alleged that, the principal accused in connivance with present applicant, sanctioned the loan in the name of complainant and his family members and diverted it into their different accounts as well as in their bank accounts and withdrawn the same for their personal use, whereby, they have committed act of criminal breach of trust, cheating and forgery.