MUKESH VEDPRAKASH JANGDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. L.B. Dabhi, Learned APP, waives service of notice of Rule on behalf of respondent­State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant has prayed for anticipatory bail in connection with the FIR being C.R. No. I - 21 of 2019 registered with Chiloda Police Station, Dist. Gandhinagar for the offenses punishable under Sections 406, 420, 465, 466, 469, 471 and etc. of the Indian Penal Code.

(3.) Mr.R.Z. Shaikh, learned advocate for the applicant has mainly submitted that present applicant is working as a Bank Manager and name of the present applicant is not mentioned in the FIR itself. It is submitted that the borrower has produced the papers and after verification of the papers, the applicant forwarded the said papers with recommendation to the higher authority for sanction of loan and thereafter, the higher authority scrutinized the papers and sanctioned the loan upon charge of the immovable property of the borrower. It is submitted that the bank has not taken any disciplinary action against the present applicant for the alleged offence. Mr. Shaikh, learned advocate for the applicant has further submitted that Mr. K.V. Singh, who is an advocate, has given Title Clearance Certificate of the property as well as one Mr. Rajesh Mistry, who is the Valuer of the property, have been released on anticipatory bail by this Court and therefore, on the ground of parity, it is requested to enlarge the present applicant on anticipatory bail.