ANITA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the above mentioned two petitions filed on behalf of petitioners Anita and Ambika Devi seeking grant of regular bail in respect of a case registered vide FIR No.05, dtd. 9/3/2017 at Police Station Vigilance Bureau, Jalandhar Range, District Jalandhar, under Ss. 409, 420, 467, 468, 471, 120-B of Indian Penal Code and Ss. 13(1)(d) and 13(2) of Prevention of Corruption Act, 1988.

(2.) The allegations, in nutshell, are that the petitioners had availed loan from State Bank of Patiala (now State Bank of India) on the basis of forged documents. While petitioner - Ambika Devi (in CRM-M-55473-2022) is stated to have availed loan facility of Rs.28.00 lakhs, the petitioner - Anita (in CRM-M-55469-2022) is alleged to have taken loan facility of about Rs.20.00 lakhs on the basis of forged documents.

(3.) Learned counsel for the petitioners submits that the petitioners have been falsely implicated in the present case and that, in any case, since investigation already stands concluded, further detention of the petitioners is not required for any useful purpose.