AJAY KUMAR CHOUDHURY Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) This is an application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with Nayapalli P.S. Case No. 657 of 2019 corresponding to C.T. Case No. 6196 of 2019 pending in the file of learned J.M.F.C.-III for commission of offences punishable under Ss. 419/420/467/468/471/120-B of IPC. Act on the allegation of committing forgery to secure a loan of Rs.4.5 crores to co-accused Ansuman Samantray by assisting him to produce the original mortgage documents belonging to her mother.

(3.) In the course of hearing of the bail application, Mr. P.R.Chhatoi, learned counsel for the petitioner submits that although allegation has been made against the petitioner for committing forgery, but there is absolutely no document to indicate that the petitioner had supplied the document to co-accused to secure the loan. It is further submitted that the petitioner is the son of the informant, but co-accused Sudhendra Kumar Samal and Rupashree Das might have supplied the documents to Ansuman Samantray to avail the loan by committing forgery and the petitioner, therefore, being innocent person should be granted bail.