ANIL KUMAR SAH 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.) Respondent No. 3 obtained a loan from the Bank in the name of his daughter in which the petitioner was guarantor. When the loanee did not repay the loan, a suit for recovery of the loan amount was instituted by the Bank against the principal borrower and the guarantors. Thereafter, the principal borrower filed a complaint that the principal sum was not received by him/her daughter.