MEHAJBINKHAN ASIFKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) It is in connection with the First Information Report bearing C. R. No. I-68 of 2016 registered on 07.11.2016 with D.C.B Crime Police Station, Ahmedabad in respect of the offence punishable under Sections 406, 409, 420, 467, 468, 471 and 120B of the Indian Penal Code, 1860, that the present applicant has presented this application under section 438 of the Code of Criminal Procedure, 1973.

(2.) The allegations in the F.I.R. relate to loan transaction taken from the Bank wherein several persons, as the allegations go, acting together, took different loans for purchase of two wheeler and four wheeler vehicles. The present applicant was loanee in respect of loan file No. 138 for loan of Rs. 9,50,000/-. He was also a guarantor in respect of loan file No.134.

(3.) Heard learned advocate Mr. Sanjay Prajapati for the applicant and learned Additional Public Prosecutor Mr. Rutvij Oza for the respondent State. Also considered the submissions of learned advocate Mr. Dhruraj Rana who was for the complainant Bank. He is permitted to file his Vakalatnama.