SUKHPAL SINGH CHEEMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Sukhpal Singh Cheema has filed this petition for anticipatory bail in case FIR No. 104 dated 27.10.2011, under sections 379, 447, 511, 120-B IPC, Police Station Sadar Sunam, District Sangrur.

(2.) I have heard learned counsel for the parties and perused the case file.

(3.) According to the prosecution version, petitioner's company, of which the petitioner is Director had taken loan of Rs two crores two lacs from the complainant bank and mortgaged his land with the bank. The loan has crossed over Rs four crores since the petitioner's company failed to repay the loan to the complainant bank. Accordingly, complainant bank took possession of the mortgaged land under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002. However, the petitioner sent his servants and other persons to take repossession of the land from the complainant party and also to take cotton crop from there. Security guards deployed by the bank reported the matter to the bank and thereupon FIR was got registered.