ATUL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This group of Criminal Writ Petitions involves common question in respect of C.R. No. 129/2009 (R.C.C. No. 90/2009) and C.R. No. 109/2009 (R.C.C. No. 83/2009), are heard together. Rule made returnable forthwith. Heard finally.

(2.) Mr. Atul Deshmukh (borrower) had taken a loan of Rs. 10,00,000/- from the Chalisgaon People's Cooperative Bank Ltd., Chalisgaon (For short, "the Bank") on 31-3-2001. There was another loan of Rs. 41,02,720/- /Rs. 42,00,000/- released in favour of Rajiv Hotels Private Ltd., by the said Bank.

(3.) One group of Criminal Writ Petitions, as stated earlier, is by said borrowers, guarantors and Directors. Another group of Criminal Writ Petitions is again by the same borrowers, guarantors and Directors, concerning second loan.