SURENDRA PRATAP SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) Heard learned counsel for the petitioner, 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. Petitioner is a guarantor. Accused no. 1 and 2 obtained the loan. It is the submission of learned counsel for the petitioner that proceeding before the Debts Recovery Tribunal is also going on.