DINESHBHAI JAYANTILAL TANNA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the cause title by the original complainant bank as party respondent No.2.

(2.) Present application is preferred seeking anticipatory bail under section 438 of the Criminal Procedure Code in connection with First Information Report being C.R.No.I- 284 of 2017 registered with 'A' Division police station, Rajkot for the offence punishable under sections 406, 420, 409 and 120(B) of the Indian Penal Code.

(3.) So far as the present applicant is concerned, he is one of the partners of Green Farm Agri Exports. He has mortgaged totally 09 properties with the Bank. Out of which, one is exclusively held by his wife, seven are held by himself and one is held by family of the partner. The applicant has been protected by this Court from 007.2018 and he has enjoyed this protection till date. He has cooperated with the Investigating Officer all throughout. As and when he has been called by the Investigating Officer, he has appeared and co-operated.