SATARUPA MOHANTY Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Addl. Standing Counsel for the State.

(2.) The petitioner is apprehending arrest for the alleged commission of offence under sections 167,467, 468, 471,406, 409, 420 and 120-B of the I.P.C. in G.R. Case No. 1239 of 2014 of the Court of the learned S.D.J.M, Baripada, arising out of EOW P.S. Case No. 26 of 2014.

(3.) The Branch Manager of SIPS Campus Branch, Bank of India, Jharpokharia has lodged an F.I.R. indicating that the loans were sanctioned purportedly under Government sponsored "Jalanidhi" scheme without following the procedure and formalities. It is specifically mentioned that the then Bank Manager and sanctioning authority, Girija Shankar Mishra (not petitioner) has rendered the loans ineligible for Government subsidy of 50% in each account. It was further stated that phase-wise disbursement was not done for execution of the projects of all the cases and full disbursement has already been done in respect of all the loan accounts, the onus was on the supplier-cum-executor of the projects to complete the projects in all respects. One Bangali Charan Jena, proprietor of M/s. Oriental Machinery Supplier did not complete the projects in all respects regarding all the 131 beneficiaries. On the contrary, said Bangali Charan Jena has acted in a very dubious and fraudulent manner in the matter and embezzled the substantial portion of loan amounts of innocent and unsuspecting rural beneficiaries/borrowers. One Susanta Kumar Jena son of Bangali Charan Jena was functioning as an intermediary all along involving the loans.