INDIAN BANK Vs. NEKKANTI VEERRAJU

JUDGEMENT

(1.) This petition, under Sec. 482 of Cr.P.C., would seek quashing of FIR No.114 of 2014 dtd. 19/7/2014 on the file of the Station House Officer, Alamuru Police Station, East Godavari District, preceded by a criminal complaint in C.C (Sr.) No.1572 of 2014, on the file of the Judicial First Class Magistate, Alamuru, against petitioners/accused Nos.2 to 4.

(2.) The complainant/informant/respondent No.1-Nekkanti Veerraju filed a complaint under Ss. 190 and 200 Cr.P.C., alleging commission of offences by the accused under Ss. 393, 409, 420, 468, 471 and 477-A read with Sec. 34 IPC, on which the Magistrate concerned sought for a report under Sec. 156(3) Cr.P.C., whereafter Police concerned registered the subject FIR for the offences mentioned above.

(3.) It is alleged in the complaint that the accused persons including the present petitioners are officers of Indian Bank, a Nationalized Bank. The complainant approached the bank with a request to provide building loan for Rs.50.00 lakh in the year 2005; the bank agreed to sanction the loan and demanded to produce guarantee in the shape of property and person, to which the complainant agreed and produced L.2 and his four title deeds as detailed in the complaint. They put their signatures on number of documents without verifying the loan application and other documents merely on the dictates of the bank officials. Accused No.1 got opened false accounts in the name of L.W.3, L.W.8 and four others and also created guarantee by the complainant, which the complainant believed that they are required for building construction loan and, thus, he was misled by accused No.1. As the construction was in progress, the complainant needed more amount and requested the bank officials for the same, however, no amounts were given and instead the bank officials started pressurizing the complainant to repay the amount already disbursed to him. To the surprise of the complainant, he received information that Rs.2.00 lakh paid by him to accused No.1 has been utilized for his personal use and to his utter dismay, he was informed that he has never received loan for construction of house, but, it was shown to be "KIRANA LOANS ".