SATISH KUMAR KAPOOR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of all the aforementioned six petitions, filed under Section 438 Cr.P.C. for grant of anticipatory bail to the petitioners in case FIR No. 39, dated 4.5.2010, under Sections 420, 465, 467, 468, 471, 120-B IPC, registered at Police Station Mamdot, District Ferozepur.

(2.) I have heard learned Counsel for the parties and have gone through the whole record carefully.

(3.) Brief allegations against petitioners-accused are that they connived with each other to cause wrongful loss to Punjab National Bank, Tibbi Khurd Branch, District Ferozepur. Petitioner-accused -Satish Kumar Kapoor was posted as Bank Manager in the said bank at a relevant time. Petitioner-accused Vijay Kumar Patwari was Halqa Patwari and the other petitioners-accused had taken loan from the bank by giving forged jamabandis, as a security. Each of the borrower had taken about Rs. 1 lac as a loan from the bank. The land belonged to the Central Government. The same was illegally shown to be possessed by the private petitioners-accused by co-accused Vijay Kumar Patwari, and on the basis of said forged jamabandis, the loan was sanctioned by petitioner-accused -Satish Kumar Kapoor and hence there is embezzlement of about Rs. 20 lacs of the money belonging to the bank. None of the private petitioners-accused has made any payment as repayment of the loan to the bank. Not even a single installment of loan has been paid by them.