VIJAY KUSHWAHA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SINCE both are matters are cognate, arising out of same FIR, hence, both the petitions are clubbed and heard together.

(2.) HAVING heard learned counsel for the parties, it transpires that in Dehradun city, South Indian Bank Limited having its head office somewhere in Kerala is operating its Branch. Petitioners Sanjay Minocha and Vijay Kushwaha are two big businessmen and they were having their saving as well as loan accounts in the said bank. Limit of the loan account was Rupees Four Crore for either of the petitioners. The Bank settled such limit after mortgaging the properties of both the petitioners.

(3.) MEANWHILE , Bank Officer in order to meet the trouble half way lodged an FIR dated 23.12.2012, which is impugned in this petition.