MANISH SUNIL ZADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant has filed this application for grant of anticipatory bail.

(2.) The applicant is apprehending arrest in Crime No.204/2025 registered with Police Station Gittikhadan, Nagpur for the offences punishable under Ss. 420, 465, 467, 468, 471, 120-B read with Sec. 34 of the Indian Penal Code.

(3.) It is the case of the applicant that on the complaint lodged by the Bank Manager of Tirupati Urban Co-operative Bank, the crime was registered against seven accused persons. The applicant is one of them. The applicant had taken a loan of Rs.6,00,000.00 to purchase Tractor on 16/10/2020. His loan was sanctioned. The co accused Sumit Manghate had also applied for the loan amount of Rs.5,00,000.00 for purchase of Tractor. Thereafter, again the loan amount of Rs.24,00,000.00 to purchase Mahindra and Mahindra Bolero Vehicle in the name of Zade Tours and Travels was taken. He submitted the quotation of Unnati Motors, Nagpur. The part of loan amount was disbursed. The applicant failed to pay the loan amount and therefore, the Bank has issued the notice. Thereafter, the Bank knew that the vehicle was not purchased out of the loan amount. As the applicant has cheated the Bank by filing false and fabricated documents, the complaint was lodged and the crime was registered.