SANDEEP KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court, seeking bail under Sec. 438 Code of Criminal Procedure (in short 'Cr.P.C.'), in case FIR No.19 of 2021, dtd. 1/4/2021, registered in Police Station Kotkhai, District Shimla, H.P., under Ss. 420, 467, 468, 471, 406 and 120B of the Indian Penal Code (in short 'IPC').

(2.) Status report stands filed. Record was also made available. I have gone through the status report and record and have also heard learned counsel for the parties.

(3.) Prosecution case is that on 1/4/2021, a complaint, addressed to Superintendent of Police Crime Investigation Department, Police Headquarter, Shimla, submitted by complainant Mohi Ram, was received in Police Station Kotkhai, for registration of FIR, wherein it was alleged that complainant, in the year 2016, had applied for sanctioning home loan by submitting some documents, from State Bank of Patiala, Branch Deori Tehsil Kotkhai, District Shimla, at present named and styled as State Bank of India (SBI) after merger of the banks. As per complaint, the said loan was not sanctioned by the said bank despite repeated visits of complainant in the Branch of the Bank and, thereafter, applicant did not visit the said Branch of the Bank nor completed any formality, as required by the concerned Bank. As neither loan was sanctioned nor any information was given to the complainant, complainant never opened any account in the Bank.