SATISH APPAJI SAWANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant is seeking anticipatory bail in connection with C.R.No.92 of 2018 registered with Shivaji Nagar Police Station, Pune, under Sections 420, 406, 467, 468 and 471 read with 34 of the IPC.

(2.) The FIR is lodged by one Vilas Dhebe who was working as Legal Manager with DCB Bank. In his FIR, he has mentioned that the present Applicant is a builder. Some purported flat purchasers applied for home loans from the DCB Bank. The bank sanctioned home loans in favour of those flat purchasers and the loan amounts were deposited in the bank account of the present Applicant. He has further mentioned in his FIR that the present Applicant gave fake possession letters which were deposited by those flat purchasers with the bank. Initially, the EMIs of the bank loans were paid by those flat purchasers but subsequently, they stopped paying and thus, the bank was cheated for a huge amount.

(3.) Heard Ms. Chandana Salgaonkar, learned Counsel for the Applicant and Mr. Rajan Salvi, learned APP for State.