The CBI Court Ahmedabad, on 12.12.2025, convicted and sentenced four accused private persons namely, Manojbhai B. Tanti; Pareshbhai M. Tanti; Smt. Poorva Pareshbhai Tanti ; Smt. Lilavanti M. Tanti, Partner of M/s P.M. Marketing, Ahmedabad to undergo Three Years Imprisonment with a Fine of Rs.50,000 each in a bank fraud case.
The Central Bureau of Investigation (CBI) registered the case on 30.09.2008 based on allegation that the accused persons Manojbhai B. Tanti; Pareshbhai M. Tanti; Smt. Poorva Pareshbhai Tanti and Smt. Lilavanti M. Tanti, Partner of M/s P.M. Marketing, Ahmedabad in Criminal Conspiracy and with malafide intention submitted fabricated financial statements in order to obtain the cash credit facility to the tune of Rs.3 Crore from Bank of Baroda. The accused persons had availed the said cash credit facility suppressing the fact of previous cash credit facility availed from State Bank of India and thus caused wrongful loss to the tune of Rs. 3.48 Crore to Bank of Baroda and wrongful gain to themselves.
.Investigation established that, the partners of M/s. P.M Marketing had availed the cash credit facility from Bank of Baroda on the basis of submission of fabricated financial statements. Investigation also established that the accused persons in conspiracy with the officials of State Bank of India had suppressed the fact of previous cash credit facility availed from State Bank of India before availing the same from Bank of Baroda.
After investigation, CBI filed chargesheet against the above mentioned accused on 11.12.2009.
The Hon’ble Court, after the trial, convicted and sentenced the four accused persons accordingly.
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