DARSHANA DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE allegations against the petitioners in term of the FIR are that they in criminal conspiracy duped the Central Bank of India, Baghapurana by taking loan of Rs.742610/- by placing on record a coloured photostat copy of the sale deed and not the original sale deed to the Central Bank, Baghapurana. Learned counsel submits that the petitioners have been paying the loan amount and are still ready to pay the same. In any case it is submitted that petitioner No.1 only stood as a guarantor for the loan and cannot be said to be in any manner involved in the alleged conspiracy. It is submitted that she is a house wife. After giving my thoughtful consideration to the matter, I find no ground to be made out for the grant of pre-arrest bail to petitioners No.2 & 3. THEir custodial interrogation would be required to ascertain the circumstances on which the loan was obtained by furnishing the photostat

(2.) COPY of the original sale deed as original sale deed with the Central Bank, Baghapurana.Consequently, the application qua petitioners No.2 & 3 is dismissed. Notice of motion to A.G. Punjab, qua pre-arrest bail of petitioner No.1 for 17.7.2007. On the asking of the Court Sh.G.S.Bhandari, DAG Punjab, accepts notice. In the meantime, in the event of arrest of petitioner No.1 she shall be admitted to bail on her furnishing personal bond and surety to the satisfaction of the Arresting/Investigating Officer. She shall join investigation as and when called and abide by the conditions of Section 438 (2) Cr.P.C.