(1.) The petitioner, apprehending arrest at the hands of the respondent Police, in connection with the case in Crime No.11 of 2024, for the offence punishable under Ss. 417, 420, 120(B), 294(b) and 506(i) IPC, has filed this petition seeking anticipatory bail.
(2.) The petitioner is arrayed as A1. The case of the prosecution is that A7 to A9 purchased three tractors from the petitioner's dealership company on payment of Rs.2,10,000.00 each on 10/1/2022, 28/1/2022 and 20/2/2022. Thereafter, upon consideration of the loan application forwarded by the petitioner's company, a sum of Rs.17,79,942.00 was sanctioned towards loan and deposited by the Defacto complainant's Finance Company to the account of the petitioner's company. However, the original documents of the said vehicles were not handed over to the defacto complainant's company. Further, the accused persons sold the said vehicles to some other persons and failed to repay the loan amount. Hence, the case.
(3.) The learned counsel appearing for the petitioner submits that the petitioner is an innocent person and he is in no way connected with the alleged occurrence. He further submits that the petitioner is ready to co-operate for the enquiry.