Sangeeta Garg vs State Of Uttarakhand

Alok Kumar Verma, J

Present Application has been filed under Section 438 of the Code of Criminal Procedure, 1973 for grant of Anticipatory Bail under Sections 420, 467, 468 & Section 471 of the Indian Penal Code, 1860 in connection with the Case Crime No.80 of 2017 (Criminal Case No.2618 of 2018), registered at police station Basant Vihar, District Dehradun.

Learned counsel for the State opposed the anticipatory bail application. She has submitted that on 24.07.2017, informant-Snehil Pandey, Branch Manager, UCO Bank, Basant Vihar Branch, lodged an FIR that the present applicant and her husband approached his bank on 17.04.2014 for a loan for purchasing a car. They had submitted relevant documents along with a quotation form of M/s. D.P.M. Auto Sales. The Bank sanctioned a loan of Rs.5.00 Lakh (Five Lakh) on 13.05.2014. Present applicant and her husband did not produce any document relating to the purchased vehicle. On inquiry, conducted by the Bank, it was revealed that M/s. D.P.M. Auto Sales does not exist and fraud was committee by the present applicant-accused along with her husband with the Bank. Upon conclusion of the investigation, charge-sheet was filed.

Mr. Pratiroop Pandey, Advocate contended that the applicant-Smt. Sangeeta Garg, aged about 49 years, is an innocent lady. Her husband was regularly paying the installments of the bank loan. Her husband, co-accused, has been granted bail by the Sessions Judge, Dehradun. She is a permanent resident of District Dehradun, therefore, there is no chance of her absconding, and, the charge-sheet has already been filed.

In the facts and circumstances of the case, applicant- Smt. Sangeeta Garg, is directed to be released on Anticipatory Bail, in the event of her arrest, on furnishing her personal bond of Rs. 30,000/- and two reliable sureties, each in the like amount on the following conditions:-

(i) Applicant shall attend the Trial court regularly and she shall not seek any unnecessary adjournment;

(ii) Applicant shall not directly or indirectly make any inducement, threat or promise to any person, acquainted with the facts of this case;

(iii) Applicant shall not leave the country without the previous permission of the Trial Court.

It is clarified that if the applicant misuses or violates any of the conditions, imposed upon her, the concerned authority will be free to move the Court for cancellation of the anticipatory bail.

Anticipatory Bail Application (No.944 of 2023) stands disposed of accordingly.