DIPAK AMRUTBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed under sec. 439 of the Code of Criminal Procedure for regular bail in connection with the FIR No. 11208050215062 of 2021 registered with Rajkot City "A" Division Police Station for offences punishable under Sec. 406, 408, 409, 418, 420, 465, 467, 468, 471 and 120B of IPC and Sec. 13(2) of the Prevention of Corruption Act.

(2.) Mr. Ankit Mehta, learned advocate for the applicant submits that the FIR has been registered against 25 accused persons and according to the police complaint, accused no.1 as a Bank valuer had given false certificate of the ornaments which were pledged for loan and accordingly, in both the branches of State Bank of India, an amount of Rs.1,83,98,600.00 has been given as a loan to the persons and according to the complainant, it is a case of cheating and misappropriation to the Bank. Mr. Mehta states that the account has been opened by the valuer and amount had been withdrawn by him and there is no specific role of the present applicant who is working as sweeper and residing in slum quarters. He further submits that two of the co-accused have been granted bail.

(3.) Mr. Pranav Trivedi, learned APP submits that it is under criminal conspiracy the accused no.1 as a Bank valuer has certified the gold ornaments and had cheated the Bank with a huge amount which is public money and hence, urged to reject the application.