ABINASH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajendra Krishna, learned counsel for the petitioner and Mr. Manoj Kumar Mishra, learned counsel for the State.

(2.) This petition has been filed for quashing of the rejection order of bail dtd. 6/6/2022 under Sec. 437(6) of Cr.P.C. in Misc. Cr. Appl. No.1802 of 2022 arising out of the Sector-4 P.S. Case No.123/2021 (G.R. No.39 of 2022) registered under Sec. 420/467/468/471/34/120B of the Indian Penal Code, pending in the court of the learned Chief Judicial Magistrate, Bokaro.

(3.) It has been alleged in the FIR that the informant is the resident of Sector 12B at Bokaro. It has further been alleged that based on CIBIL score, the informant came to know that a loan was disbursed in his name from HDFC Bank Sector IV although he has never taken loan from the said Bank. Thereafter, the informant obtained the details of his CIBIL online and came to know that by tampering PAN Card, Aadhar Card and Voter ID, loans were provided by several banks/financial institutions. On 5/2/2020, a loan of Rs.5,00,000.00 was sanctioned in the name of the informant by HDFC Bank, Sector-IV Branch. The informant met with the Branch Manager of HDFC Bank, but he failed to provide any satisfactory reply. On the alleged date of sanction of loan from HDFC Bank, the accused Ashok Kumar was posted as Branch Manager and accused Bhawya Khare was posted as Personal Loan Head. Thereafter, the informant met with accused Udit Kumar who was posted as Sales Executive and informed the matter, then it was told to the informant that they will resolve the problem. On these premises, the FIR has been lodged.