Bombay High Court
Satish Chandrapani Gandala vs The State Of Maharashtra on 6 November, 2020
Author: Sandeep K Shinde
Bench: Sandeep K Shinde
9.Cri.ABA St.4058-2020.doc
Neeta S.
Sawant
Digitally signed by
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Neeta S. Sawant CRIMINAL APPELLATE JURISDICTION
Date: 2020.11.07
11:54:56 +0530
Anticipatory Bail Application Stamp No. 4058/2020
Satish Chatrapani Gandala ... Applicant
Vs
The State of Maharashtra ... Respondent
****
Mr. Jayesh A. Vithlani, Advocate for the Applicant. Ms. Anamika Malhotra, APP for the State.
**** CORAM : SANDEEP K SHINDE J.
DATE : 6TH NOVEMBER, 2020.
(Through Video Conference) P.C. :
Heard.
1. Manager of Thane District Central of Cooperative Bank, Bhiwindi Branch, is a complainant. In the year 2012, applicant and his brother had applied for commercial vehicle loan. Relevant documents like proforma invoice etc. were submitted. Bank sanctioned the loan of Rs. 20 Lacs against the hypothetication of Vehicle bearing No. Najeeb 1/2
9.Cri.ABA St.4058-2020.doc MH04ES4040. Since loan was not repaid, the bank verifed the registration details of the vehicle with the Regional Traffic Officer (R.T.O.), whereupon it was informed that this vehicle is registered in the name of Gurunath Kashinath Patil.
2. On revelation of this fact, further enquiry made by the bank revealed, the applicant and co-accused forged Tax Certifcate, Registration Certifcate (R.C. Book) and persuaded the bank sanctioned loan. Prima-facie allegations makes-out ofence of forging valuable security. No case is made out for granting pre-arrest bail. Application is rejected.
(SANDEEP K. SHINDE, J.) Najeeb 2/2