RAJ KUMAR YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) These three first bail applications under Sec. 439 of Cr.P.C have been filed on behalf of the applicants for grant of bail, pending the trial, as they have been arrested in connection with Crime No.736/2022, registered at P.S.-Kohefiza, District Bhopal (M.P.) for commission of offence under Ss. 420, 467, 468, 471 and 120-B of IPC. Applicant Raj Kumar Yadav is in detention since 26/1/2023, applicant Bahar Miya is in detention since 12/1/203 and applicant Manoj Tomar is in detention since 3/11/2022.

(2.) As per the prosecution story, in Syndicate bank Branch after merger Canara Bank Bairisiya Road, one person Jamna Prasad had got sanctioned a loan of Rs.7,00,000.00 in collusion with Bank Manager. After sanction of loan, Jamna Prasad took loan amount from him but no footwear were given to him for starting business. FIR was registered. In the course of investigation, Manoj Tomar, Pramod Verma, Bank Manager Devendra Sahu and Abid Khan were found involved in the commission of same type of offences. It was found that Shankar Saav, Madhu Ivent Proprietor Raj Kumar Yadav, Chandan Vimnere, Gabbar Singh, Ramcharan Makoriya, Lav Kumar and Bahar Miya etc.in collusion with Pramod Verma prepared forged and fake documents of Verma Traders and got sanctioned loan of various amount from the bank by preparing forged and fake cash bill memo etc. Thus, they committed forgery of rupees one crore and sixty lakhs and of some other amounts also.

(3.) Learned counsel for the applicants submit that applicants have not committed any offence. They are innocent. They have been falsely implicated. It is submitted that applicants have already paid full bank loan amount and NOC has been issued in their favour by the bank authorities. After investigation, charge sheet has been filed. Therefore, it has been prayed that the applicants be released on bail.