BRIJESH PURI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners, who are officers of HDFC Bank, Branch Leela Bhavan, Patiala have sought quashing of FIR No.112 dated 06.05.2014, registered under Sections 406/409, IPC at Police Station Gobindgarh Mandi, District Fatehgarh Sahib, along with subsequent proceedings arising therefrom.

(2.) The short facts, which require to be narrated, are that respondent No.2 obtained loan of Rs.4,62,000/- on 22.03.2011 for which he pledged gold weighing 352.600 gms (net weight 295.800 gms) under the Gold Loan Scheme. The application for obtaining loan is Annexure P/2. It also comes out that gold was valued and valuation thereof was signed by the complainant on 22.03.2011.

(3.) Subsequently, the loan of Rs. 4,62,000/- was accordingly sanctioned vide agreement dated 22.02.2011 (Annexure P/3). Another sum of Rs.1,52,000/- was advanced against the said gold in addition to the original loan and the gold was accordingly again valued for Rs.6,14,672.40/- on 28.02.2013 which was also signed by the complainant. It also comes out that another loan of Rs.2,85,000/- was advanced by the HDFC Bank vide application (Annexure P-11) and gold weighing 221.900 gms (net weight 182.410 gms) was pledged which was accordingly valued and signed by the complainant. The loan was sanctioned vide Annexure P-12. It was also extended vide application /request for renewal on 26.10.2012 (Annexure P-13). There were following conditions in the said agreement of loan:-