GANGARAM RAGHUVANSHI Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD counsel. The applicant is a Bank Manager of Bhumi Vikas Bank. Three persons, namely Abdul Hai, Abdul Hakim and Abdul Qayum had applied for loan for the purpose of installation of a motor on the tube well. The loan was granted by the bank and the machine was installed by Sagar Motors and a direct payment was made by the bank to Sagar Motors in two instalments through cheques, one for Rs. 20,000/ - and the other for Rs. 15,000/ -.

(2.) WHAT was the role of the applicant, in cheating, is not clear. The applicant is a Branch Manager of the bank. No complaint has been made by the borrowers. It is their father, who had lodged the report Essentially, the entire dispute appears to be of civil nature. The involvement of the applicant as an accused is a remote possibility.