OM PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD .

(2.) THE petitioners had taken a loan from the Haryana Financial Corporation. Machinery etc. was hypothecated in terms of Clause 6 of the mortgage deed, apart from other security. The said machinery etc. was, however, sold by the petitioner-debtors. The Haryana Financial Corporation wrote letter dated 6.2.1997, Annexure P.7, alleging that mortgaged property was illegally sold.

(3.) ACCORDINGLY , proceedings in FIR No. 117 dated 23.8.2001 under Section 420 IPC, P.S. Julana, District Jind, are quashed.