GAURAV GOYAL @ GAURAV KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY this common order, I proceed to decide CRM -M Nos.16413 of 2014, 17802 of 2014 and 9365 of 2014 as all the petitions have arisen out of same controversy.

(2.) IN the first two petitions, petitioner(s) seeks grant of anticipatory bail in case bearing FIR No.116 dated 19.04.2012 under Sections 420/120 -B, 465, 467, 468, 471, 474, 408, 409, 167 IPC, Police Station Zirakpur, District SAS Nagar, Mohali and third petition bearing CRM -M No.9365 of 2014 is filed with a prayer for issuance of directions to respondents to complete investigation and to submit report under Section 173 Cr.P.C. Facts are being culled out from first case i.e. CRM -M No.16413 of 2014.

(3.) PROSECUTION story started with the background that aforesaid case was registered at the instance of Senior Manager, Punjab and Sind Bank, Zirakpur. In the complaint it was alleged that Ms. Navneet Kaur Sandhu D/o Sh. Puran Singh approached the Bank at Zirakpur Branch for the grant of construction loan for plot bearing No.430 -31 situated in Mata Gujri Enclave, Village Kharar, Tehsil and District Mohali. Sale deed dated 26.02.2008 was deposited in the Bank as equitable mortgage by said Ms. Navneet Kaur Sandhu for raising loan of Rs.18 lacs. After scrutiny, loan was granted at the interest rate of 12% per annum on 02.01.2009 with stipulated condition that loanee will not sell the property without prior permission of the Bank. Two guarantors namely Rakesh Kapoor S/o Balwant Singh and Ashish Kapoor S/o Rakesh Kapoor were produced who also executed necessary documents in favour of Bank.