ROOP NARAYAN Vs. STATE OF M.P

JUDGEMENT

(1.) SINCE both the revisions are related to the common matter therefore, decided with a common order.

(2.) THE applicants have challenged the order dated 24.7.2012 passed by the learned Additional Sessions Judge Rehli, District Sagar in S.T. No.290/2012, whereby the charges of the offences punishable under Sections 420/120 -B, 467/120 -B, 468/120 -B and 471/120 -B of IPC were framed against the applicants.

(3.) THE prosecution's case, in short is that, in the period of 22.10.2006 to 7.6.2007, various loans were granted to the accused persons namely Sahab Singh and Ratan Singh from the State Bank of India Rehli, District Sagar. On enquiry, it was found that loans were granted to others in the name of Sahab Singh and Ratan Singh. The loans were granted to other accused persons who impersonated as Sahab Singh and Ratan Singh and various revenue papers were forged to obtain that loan. The applicant Roop Narayan was a field officer in the concerned bank, whereas the applicant Anand Singhai is an advocate/search officer, who had given his report about the search of the property.