GURDEEP SINGH Vs. FARIDKOT BATHINDA KSHETRIYA GRAMIN BANK

JUDGEMENT

(1.) The petitioner has been summoned to face trial in a complaint filed by the respondent Bank, under Section 406 IPC vide order dated 08.04.2010.

(2.) The factual matrix. The petitioner availed a loan of Rs.26000/- for purchasing tube-well and diesel engine in the year 1995. He mortgaged his land measuring 16 kanals with the Bank vide mortgage deed No. 1277 dated 13.09.1995. He defaulted in repaying the loan amount. In order to cheat the bank, he sold the land to a third party vide sale-deed dated 11.05.2005.

(3.) Preliminary evidence was led and the petitioner was summoned to face trial under Section 406 IPC. The complaint filed against the other persons, including the purchasers, was dismissed.