JOGINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS criminal miscellaneous has been filed under Section 482 Cr.P.C. to direct the police to register a case on the complaint given by the petitioner to the Senior Superintendent of Police, Jalandhar on 10.5.1994.

(2.) ACCORDING to the petitioner, Surinder Singh son-in-law of the petitioner applied for loan to the Bank of India, Nakodar Branch for purchasing DCM Toyota and that the petitioner gave guarantee for Surinder Singh and the Bank employees got two registered deeds and also obtained his signatures on unfilled documents and that the petitioner signed the documents in good faith and affixed the signatures on many blank documents. According to him, except Surinder Singh, he has not given any guarantee to any other person for obtaining the loan from Bank of India, Nakodar. It is the further case of the petitioner that the Bank of India filed a suit for recovery of Rs. 2,57,574.59 against Mahavir Singh and others, impleading the petitioner as a party showing that the petitioner stood guarantor for Mahavir Singh son of Mehtab Singh. Therefore, according to the petitioner, the Bank employees committed fraud on him by using the unfilled documents signed by him, when the loan was sanctioned to his son-in-law Surinder Singh. So he wanted the Police to take action or register a case under Sections 420, 406, 468 and 471 Indian Penal Code against the Bank employees. According to him, though he had given the application to the Senior Superintendent of Police, Jalandhar but no action has been taken and, therefore, he has requested to direct the police to register the case against the employees of the Bank.