SANTOSH KUMAR SHARMA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This bail application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with R.C. No.0072016A0008, registered with Police Station CBI, SPE, Dehradun for the offence punishable under Ss. 420, 468, 471 and 120-B of the IPC.

(2.) An FIR was lodged by CBI on 08/08/2016 alleging that one Arun Kumar Sharma, the then Branch Manager, PNB, Vidhan Sabha Branch, Dehradun during the financial year 2009-10 inconnivance with V.K. Srivastava, the then DGM/Circle Head, V.K. Mahajan, the then AGM, V.K. Nagpal, the then AGM, A.K. Aneja, the then DGM, Smt. Archana Sethi, the then Chief Manager, H.S. Bhalla, the then Chief Manager, Sameer Bhatnagar, the then Manager, all of PNB Circle Office, Dehradun and Sanjay Poddar, partner of M/s. Vedant Steel Processing Centre, Roorkee (hereinafter referred to as 'M/s. Vedant') defrauded the Punjab National Bank to the tune of Rs.12.00 Crores by way of sanctioning a term loan of Rs.382.00 lakhs for Plant and Machinery and working capital (CC Limit) of Rs.750.00 lakhs in favour of M/s. Vedant for the purpose of processing of steel on 31/08/2009.

(3.) The FIR was registered under Ss. 420, 468, 471, 120-B of I.P.C. and Sec. 13 (1) (d) read with Sec. 13 (2) of the Prevention of Corruption Act, 1988. After investigation, charge sheet is filed. Learned trial court framed charges against the applicant under Ss. 420, 468, 471 and 120-B of the I.P.C.