PRATIBHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent, finally heard.

(2.) This is the first application filed by the applicant / accused under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of anticipatory bail. The applicant is apprehending her arrest in connection with Crime No. 50/2020 registered at Police Station-E.O.W., District-Indore for the offences registered under Ss. 409, 420, 465 and 471 of the Indian Penal Code.

(3.) Learned counsel for the applicant submits that applicant is a housewife aged about 45 years. The applicant by showing four properties preferred an application for grant of Cash Credit Limit from the concerned Bank namely Punjab National Bank. The bank after due search and after fulfilling the formalities issued the order dtd. 5/11/2014 and granted Cash Credit Limit of Rs.3,40,00,000.00 After almost six years, on 15/12/2020, it is alleged that one of such properties situated at Depalpur was not in fact a commercial property as projected by present applicant indeed it was an agricultural land.