GURVINDER SINGH Vs. STATE

JUDGEMENT

(1.) THIS is a petition for grant of anticipatory bail. A perusal of the status report filed by the respondent would show that the complainant was running a partnership firm alongwith Sudhanshu Gautam under the name and style of M/s. Alpine Star Marketing. The complainant was also a partner in that firm. Sudhanshu Gautam asked the complainant to purchase a Scorpio vehicle in his name and get a loan sanctioned. The complainant Rakesh Verma applied for a loan from ICICI bank. The cheque issued by ICICI bank towards loan was however deposited in the account of the firm. The case of the prosecution is that it was the petitioner Gurvinder Singh, who impersonated as Rajiv Kapoor, got a fake R.C. prepared in that name and got released the loan of Rs. 4,85,000/-. The amount of the cheque issued by ICICI bank and deposited in the account of the firm was then transferred in the name of Rajneesh, co- accused of the petitioner. The vehicle was, however, not handed over to the complainant.

(2.) A perusal of the record of the registering authority has revealed that this vehicle was then registered in the name of Indersen Yadav and was got transferred in the name of Rajiv Kapoor on 28th November, 2008. The vehicle was transferred in the name of Rajinder on 23rd December, 2008. On visiting the address of Rajinder, the Investigating Officer came to know that there was no person in that village namely Rajinder.

(3.) A perusal of the document collected during investigation would show that the PAN card given for registration of the vehicle bears photograph of the petitioner. Similarly, the application for registration of the vehicle also bears photographs of the petitioner. The name has, however, been shown as Rajiv Kapoor on both these documents. Thus, prima facie it appears that the petitioner impersonated as Rajiv Kapoor and got the vehicle registered in an assumed name.