SUGAMLATA Vs. STATE OF M P

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Learned counsel for the applicant has submitted that the Central Bank of India sanctioned the loan after verifying the facts on the basis of a Search Report in the year 2007 and the original documents were deposited in the Bank. It is further submitted that the applicant is a lady of 67 years old and she is the guarantor of the loan. In the event of her arrest, her reputation will be tarnished, therefore she may be enlarged on anticipatory bail.

(3.) Learned counsel for the State has opposed the application.