RAMKUNWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed on behalf of the applicant under Sec. 482 of the B.N.S.S. for grant of anticipatory bail apprehending her arrest in relation to Crime No.172/2008 at Police Station Garhi Malhara, District Chhatarpur for the offence punishable under Ss. 420, 467, 468 & 471 of IPC.

(2.) As per the prosecution story, the allegation against present applicant is that applicant alongwith co-accused persons obtained loan facility from the State Bank of India, Branch Garhi Malhra, District Chhatarpur on the basis of forged documents. Therefore, offence has been registered against the present applicant and co-accused persons under the aforesaid Sec. .

(3.) Learned counsel appearing for the applicant submitted that applicant is innocent and has been falsely implicated in the present case. It is submitted that the applicant has been made accused on the basis of Sec. 319 of Cr.P.C. The allegation against present applicant is that he has obtained loan of Rs.1,48,000.00 in the form of KCC and that money has already been deposited by the applicant. It is further submitted that similarly situated co-accused persons Dragpal Patel, Chhotelal Patel, Bal Kishan Pal and Ramdeen Kurmi have already been granted anticipatory bail by Coordinate Bench of this Court vide order dtd. 7/1/2020 passed in MCRC. No.50621/2019, order dtd. 7/1/2020 passed in MCRC. No.52320/2019, order dtd. 10/2/2020 passed in MCRC. No.4563/2020 and order dtd. 11/8/2025 passed in MCRC. no.35686/2025 respectively. There is no criminal antecedents of applicant. There is no need of custodial interrogation of the applicant. The conclusion of trial will take considerable time. In these circumstances, applicant may be granted anticipatory bail.