SURENDRA KUMAR BORKER Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The aforesaid MCrCs are being disposed of by this common order as they arise out of Crime Nos.523/2019, 526/2019, 505/2019, 525/2019, 521/2019, 508/2019, 515/2019, 507/2019, 517/2019, registered in Police Station Dongargarh, District Rajnandgaon for offence under Sections 420, 467, 468, 471 and 120...?B/34 of the IPC .

(2.) Applicant Surendra Kumar Borker was the Branch Manager, applicant Raman Robinson was the cashier of the Punjab National Bank, Dongargarh branch, whereas applicant Laddi @ Harpal Singh in MCrC No.1569/2020 is the Broker. They are involved in processing and sanctioning of loan to different fake beneficiaries who availed credit facility under the Kisan Credit Card Scheme (for short 'KCC'). The amount of loan ranges up to 3 lakhs. In 16 loan cases, approximate amount involved is about Rs.56 lakhs.

(3.) Learned counsel for the applicants would submit that the offences are triable by the Judicial Magistrate First Class and they are in jail since last more than 6 months. They would fairly inform this Court that although in one case i.e. MCrC No.1703/2020, applicant Surendra Kumar Borker has been granted bail vide order dated 15.5.2020 in a different crime number, but the bail application of Raman Robinson has been rejected in two crime numbers and that of broker Laddi @ Harpal Singh has also been rejected in 12 crime numbers.