BHANU PRATAP Vs. STATE

JUDGEMENT

(1.) Learned Counsel for the petitioners submits that vide FIR No.1000/2004 dated 07.12.2004 case under Sections 406/420/468/471/434/34 Indian Penal Code, 1860 was registered at police station Lajpat Nagar, New Delhi on the complaint of respondent No.2/ HDFC Bank Limited.

(2.) He further submitted that the incident is of the year 2004 and thereafter at the time of grant of anticipatory bail to the petitioners, they agreed to pay total amount of Rs. 3.90 Lacs to respondent No.2, bank which was agreed to and accepted by respondent No.2.

(3.) Learned Counsel for the petitioners further submitted that the petitioner Nos.1 to 3 are real brothers and petitioner Nos.4 & 5 are their friends. They all worked in the company named M/s EL DOREDO Textiles Private Limited and it was required by the said company that petitioners should have credit cards, therefore, they forged Form No.16 and handed over photocopies thereof to the bank officials. Pursuant to issuance of credit cards, they used and an amount of Rs. 4.83 Lacs which was due to the petitioners. Respondent No.2/ bank had agreed and accepted the amount under ?one time payment scheme? for a total sum of Rs. 3.90 Lacs.