HARVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed on behalf of the petitioner seeking grant of regular bail in respect of aforementioned FIR.

(2.) The allegations, in nutshell, are that the petitioner, who was posted as Sales Executive in Bajaj Finance Limited, had committed various irregularities intentionally so as to facilitate advancement of loans to 24 loanees though otherwise they would not have been entitled for the same. The total amount of the loans in question is about Rs.93.00 lakhs. It is thus alleged that the petitioner in connivance with the aforesaid 23 persons had caused huge loss to the Bajaj Finance Limited and had usurped the said amount.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case and that there is no evidence worth credence to establish the allegations levelled against the petitioner and that in case the loanees have not returned the loan amount, the petitioner cannot be held responsible for the same.