RAJNIKANT BAJPAI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE applicant, by means of present application/petition under Section 482 of Cr.P.C., seeks to quash the proceedings of criminal case No. 276 of 2000, pending in the court of Chief Judicial Magistrate, Dehradun as also the chargesheet dated 18.07.2002, filed in case crime No. 124 of 2002, under Sections 420, 467, 468, 471, 120B of IPC, falling within the jurisdiction of police station Dalanwala, District Dehradun. An FIR was lodged by respondent No. 3 against five accused persons, including the applicant, on 28.03.2000, which was registered as case crime No. 276 of 2000, in respect of the offences punishable under Sections 420 and 471 of IPC, in police station Dalanwala. The accused -applicant was arrayed as accused No. 5 in the FIR lodged by respondent No. 3. The accused Nos. 1 to 4 in the FIR were the partners of the Firm M/s. Rush Food (respondent No. 4). The informant was guarantor mortgagor of the loan. The loan was dispersed to respondent No. 4, which was having four partners, which have been arrayed as accused in the FIR. The allegation against the accused -application is that he colluded with all the partners of the Firm in order to obtain a loan in favour of respondent No. 4 in the year 1995. It is also the allegation that accused -applicant forged the signatures of respondent No. 3 on the mortgage deed and other documents. After the investigation, a chargesheet in respect of offences punishable under Sections 420, 467, 468, 471 and 120B of IPC was submitted against the accused. Cognizance of the same was taken. Aggrieved against the same, present application under Section 482 of Cr.P.C. was moved.

(2.) LEARNED counsel for the applicant contended that the applicant was Regional Manager in U.P. Finance Corporation and was posted at Dehradun. He has now retired. FIR was lodged by respondent No. 3 against the applicant because recovery proceedings were started against him in respect of mortgaged property, which was mortgaged in favour of U.P. Finance Corporation. The loan was taken by respondent No. 3 in the year 1995. An agreement -cum -Hypothecation deed was also executed. Original title deed was with U.P. Finance Corporation. The property was mortgaged as collateral security with the U.P. Finance. Corporation. Recovery proceedings were initiated against respondent No. 3 on 02.12.1999. Whereas other accused except accused No. 1 and applicant were chargesheeted as absconders, accused No. 1 and the applicant were summoned to face the trial in respect of offences complained of against them.

(3.) THE most important thing in the context of the present petition is the affidavit filed by respondent No. 3. Para No. 2 of said affidavit, which is enclosed as Annexure -2 to the petition, is reproduced here -in -below for ready reference: