Trilochan Singh And Others vs State Of Jharkhand

Gautam Kumar Choudhary, J

Apprehending their arrest, petitioners-Trilochan Singh and Harpreet Kaur have moved this Court for grant of privilege of anticipatory bail in connection with Kadma P.S. Case No. 275 of 2018 registered under Sections 406, 420 of the Indian Penal Code.

Heard the parties.

It is submitted by learned counsel for the petitioners that the petitioners had booked flat from Surendra Nath Pandey and the documents were submitted to the bank for sanction of loan and after due verification of the documents, the Bank sanctioned a loan of Rs.25 Lakh out of which Rs.20 Lakh was credited in the account of builder accused no. 3. The flat was mortgaged to the Bank and since the flat was not handed over to the petitioner, the amount could not be repaid for which the manager of the Bank has lodged the instant case against these petitioners including the builders and others. It is further submitted that the petitioners have not received any amount in their account and the amount was credited in the account of the builder by the Bank after due verification and the documents submitted by the builder.

The Addl. P.P. opposed the prayer for bail.

Considering the submissions of learned counsel and the fact as discussed above, the anticipatory bail application is allowed. Hence, in the event of their arrest or surrender within a period of two weeks from the date of this order, the petitioners named above shall be released on bail on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of learned Court below, subject to the conditions laid down under section 438 (2) Cr. P.C.

The petitioners will cooperate in the investigation and will appear on notice under Section 41A of Cr. P.C.