The Central Bureau of Investigation (CBI) has arrested a Proclaimed Offender (PO) who was absconding in a bank fraud case.
CBI had registered a case on 23.03.2021 on complaint of AGM, Stressed Asset Management Branch (SAMB), Bank of Baroda, alleging that Directors/Guarantors of private company, the said private company and unknown public servants and private persons committed fraud during the period 2009 -2017 to the tune of Rs. 2121.52 lakh (approx) in the loan accounts of Bank of Baroda and Standard Chartered Bank.
Chargesheet was filed against 08 accused including absconding accused on 29.12.2022. Along with other accused absconding accused was also involved in diversion of funds.
The said accused has neither joined investigation nor joined trial proceedings of the Court. He was declared Proclaimed Offender (PO) on 25.08.2023. Thereafter, Standing warrant was issued by the Ld. Court of Special Judicial Magistrate, CBI, Ghaziabad against him.
Continuous efforts by the CBI to trace the PO resulted in arrest of the accused on 24.07.2024. He was produced in the Court of Ld. Court of Special Judicial Magistrate, CBI, Ghaziabad on 25.07.2024 which remanded him to Judicial Custody till 08.08.2024.
Investigation is continuing.
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