JANAK ARVINDBHAI JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of rule for the respondent-State.

(2.) By way of the present application under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), the applicant accused has prayed to release him on anticipatory bail in the event of his arrest in connection with the FIR being C.R. No.11205039230444 of 2023 registered with Madhapar Police Station, Kachchh (East) Bhuj for the offences punishable under Sec. 406, 409, 420, 465, 467, 468, 471, 34 120 of the Indian Penal Code, 1860 (for short "IPC") / The Bharatiya Nyaya Sanhita, 2023 (for short "BNS").

(3.) Learned Advocate appearing on behalf of the applicant submits that the applicant has nothing to do with the offence and he is falsely implicated in the offence. It is submitted that the present applicant was working as a Field Officer at the SBI Madhapar Branch. The allegation against the applicant is that he submitted a report without verifying the duty and details mentioned in the form filled out by the accused borrowers and sanctioned a loan amount of Rs.1,73,17,825.00, which1,73,17,825/-, which subsequently became a Non-Performing Asset (NPA). Consequently, a complaint has been filed against the accused. However, no specific role has been attributed to the present applicant, and there is no evidence that he gained any monetary benefits. It is further submitted that, considering the nature of the offence, the applicant may be granted bail with the imposition of suitable conditions.