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Satish Bisht vs State Of Uttarakhand

Uttarakhand High Court · Decided on 29 April 2024 · Citation: (2024) 04 UK CK 0161

HON’BLE JUDGES
Ravindra Maithani, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471
RESULT
Allowed
CASE NUMBER
Anticipatory Bail Application No. 342 Of 2022
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Judgment

14 paragraphs · 338 words

Ravindra Maithani, J

1.

Applicant seeks anticipatory bail in Case Crime No.502 of 2022, under Sections 409, 420, 467, 468, 471 and 120-B IPC, Police Station Kotwali, District Dehradun.

2.

Heard learned counsel for the parties and perused the record.

3.

According to the FIR, the applicant was working with Mudra Fincorp and Andromeday, which is a Direct Sale Agency (DSA) of Fullerton India Credit Co- Ltd (FUCCL). It is the allegation that based on forged documents, some customers availed loans in connivance with DSA. It was revealed by the Internal Fraud Control Committee of FICCL.

4.

Learned counsel for the applicant would submit that the Internal Fraud Control Committee of FICCL never implicated the applicant; the applicant is not an employee of DSA; the loan was granted by some other employee of Andromeday; on that date, the applicant was not an employee of Amdromeday.

5.

State was required to file objections. State has not chosen to file any objection.

6.

Having considered, this Court is of the view that this is a case, in which the applicant should be granted anticipatory bail. The instant anticipatory bail application deserves to be allowed.

7.

The anticipatory bail application is allowed.

8.

In the eventuality of arrest, the applicant shall be enlarged on bail on his furnishing a personal bond with two sureties, each in the like amount, to the satisfaction of the Arresting Officer (“AO”). In addition to it, the applicant shall also comply with the following conditions:-

(i) The applicant shall co-operate with the investigation.

(ii) The applicant shall not approach any witness in any manner, whatsoever.

(iii) The applicant shall not leave the country without prior permission of the court concerned.

(iv) The applicant shall deposit his passport with the AO. The passport may only be returned by the order of the court concerned. In case the applicant does not have passport, he shall give an undertaking to that effect to the AO.

(v) The applicant shall also give an undertaking on (i), (ii) & (iii) above.