CHANDRA SHEKHER BHATT S/O. KRISHNA NAND BHATT, R/O. VILLAGE DOULE, POST GOURIHAT, THANA JHULAGHAT, DISTRICT PITHORAGARH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) MR . B.S. Adhikari, Advocate, present for the applicant. Mr. M.A. Khan, Brief Holder, present for the State.

(2.) HEARD .

(3.) IN the First Information Report, it is alleged that the applicant had fraudulently taken loan of Rs. 66500/ - from the complainant Bank. Learned counsel for the applicant submitted that now the applicant has repaid the entire loan with interest.