ANAGH SASI DE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Lodh, learned counsel appearing for the petitioner as well as Mr. S. Debnath, learned counsel appearing for the State-respondent.

(2.) This is an application filed under sec. 438 Cr.P.C. for granting anticipatory bail to the accused petitioner, namely, Sri Anagh Sasi De, in connection with Kanchanpur PS case no. 2022 KCP 016 registered under Sec. 201/409/420/467/468/506/34 of the IPC.

(3.) The main allegation against the petitioner is that the petitioner being a Branch Manager had sanctioned some loan in favour of the complainants. From the record, it is revealed that both the complainants had received the sanctioned loan amount and the sanctioned money had been credited to their respective accounts. It is also revealed that they have given withdrawal and received the loan amount. It is further revealed that the complainants had repaid the loan amount to the bank. Now, they lodged a complaint that they did not receive the loan amount.