SANGITA GARG Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, the petitioners pray for the following reliefs, among others:

(2.) Heard learned counsel for the petitioners, learned counsel for the State, perused the documents brought on record and considered the grounds taken up in the writ petition.

(3.) The FIR has been lodged by respondent no.3/State Bank of India against three accused persons including the present petitioner alleging therein that they prepared forged documents and on the basis of the same obtained loan from the Bank. Petitioners are loanees. It is the submission of learned counsel for the petitioners that proceeding before the Debts Recovery Tribunal is also going on against them.