RUPINDER SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) A First Information Report registered, because of the complaint given on behalf of the State Bank of Patiala Branch Katron, under sections 120-B, 406,409,420,465,467,468 and 471 of the Indian Penal Code at Police Station Sherpur, Police District Barnala.The allegation in the complaint is that Amarjit Singh son of Kapoor Singh and others were advanced loan for the purchase of tractors in their name and that the borrower/accused executed a mortgage deed and all other relevant documents. One of the terms and conditions of the said mortgage deed was that the borrower shall not transfer, alienate/dispose of the tractors in question till the payment of loan in question with interest to the Bank as the bank charge of hypothecation was also got noted with D.T.O. Sangrur. Inspite of the hypothecation, the tractors were sold. Investigation regarding the complaint is going on and as per the order of learned Additional Sessions Judge and as per the statement made by learned Assistant Advocate General, Punjab, the petitioners are required for getting information regarding the names of the persons to whom the tractors were sold and that the said information has not been furnished by the accused.

(2.) In view of the above facts and circumstances, I find it proper to grant anticipatory bail with the following conditions: