SUNIL GUPTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has prayed for grant of pre-arrest bail in case FIR No. 416/2020, dtd. 28/11/2020, registered under Ss. 420, 467, 468 and 471 of IPC, at Police Station, Balh, District Mandi, H.P. Petitioner was admitted to interim bail on 12/12/2022, where after he has joined the investigation.

(2.) The case has been registered at the instance of the Manager, State Bank of India, Ner-Chowk, Tehsil Balh, District Mandi, H.P. The allegations levelled against the petitioner are that he had obtained multiple loans by forged and fraudulent means. As per complainant, petitioner while obtaining loan had not placed on record the correct information and rather, had given information which was not correct.

(3.) The investigation is continuing. As noticed above, petitioner has been joining the investigation. On 26/12/2022, petitioner had placed on record certain documents issued by the State Bank of India, according to which, a payment of more than Rs.3.00 Crores had been shown to have been deposited by the petitioner with the Bank on 31. 03.2022. The Investigating Officer of the case was handed over copies of the documents for verification. The Investigating Officer is present in the Court today and has submitted that the information supplied by the petitioner, though, was correct, but the amount which he deposited pertains to some other loan account.