K L BHASIN Vs. STATE

JUDGEMENT

(1.) Issue notice. Mr. R.M. Tiwari accepts notice and states that the petition can be disposed off at this stage. Heard with consent of counsel for the parties.

(2.) The petitioner assails an order on charge dated 16.03.07. He, along with other co-accused were charged with having committed offences, inter alia, under Sections 120B, 467, 468, 471, 490, 420 IPC read with Section 13 (1) (d), Prevention of Corruption Act, 1988 (hereafter called "the PC Act").

(3.) According to the prosecution, A-1, Virender Verma, a businessman had applied for credit facilities to the New Bank of India on 18.10.89. The application was on behalf of a newly constituted firm M/s MH Enterprises, for the purpose of manufacture of ready made garments. The credit facilities sought for included a term loan for Rs. 2.80 lakhs (which was subsequently enhanced to Rs. 3 lakhs). The petitioner in this case, the Manager of the Bank, was approached by A-1; he was arrayed as Accused No.4.