YADAVRAO Vs. BHOJRAJ AND ORS.

JUDGEMENT

(1.) Heard Shri Mahajan, learned counsel for the petitioner and Shri Laddhad, learned Additional Public Prosecutor for respondent No. 3. Rule is made returnable forthwith and heard finally with the consent of the parties.

(2.) Respondent Nos. 1 & 2 are absent and their advocate is also absent.

(3.) The petitioner has filed a Criminal Complaint in the Court of Judicial Magistrate First Class, Gondia, Court No. 5, vide Criminal Complaint Case No. 441 of 2009. Respondent No. 1 is a relative of the petitioner. Respondent No. 2 was working as a Branch Manager of Gondia District Central Cooperative Bank, Goregoan. It is alleged in the complaint that Respondent No. 1 in collusion with Respondent No. 2 took some signatures of the petitioner on blank forms and obtained loan from the Bank. However, the amount, in fact, was delivered to Respondent No. 1. During the course of arguments, it was submitted that the petitioner had agreed to give Rs. One lakh to Respondent No. 1 after obtaining loan from the Bank. However, after making certain manipulations in the document, the loan amount was increased to Rs. 2,15,000/- and whole amount was taken away by Respondent No. 1 with the assistance of Respondent No. 2.