ASHISH BANSAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of abovesaid three petitions. The facts, which are necessary for disposal of these petitions, are culled as under:-

(2.) Prayer in this petition is for grant of anticipatory bail to petitioner-Ashish Bansal in case FIR No.244 dated 25.03.2016 under Sections 406/420/467/468/471 and 120-B of IPC (Section 419 IPC was added later on), registered at Police Station Hisar City, District Hisar. Counsel for the petitioner submits that in the FIR, which is got registered by Deewan Housing Finance Corporation Limited (DHFC), it is alleged that co-accused, namely, Vinod Kumar and Monika had applied for obtaining a loan against the property. The loan documents and the documents of title of the property were verified by one Rakesh Bahar, Advocate and, thereafter, the same were re-verified by three employees of complainant-corporation, namely Tara Chand, Umesh Sharma and Rajiv Mehta. The complainant, on completion of all the formalities, sanctioned the loan against mortgaged property, and disbursed the amount in the account of one Jagdish, who was the proposed seller. It is further stated in the FIR that later on, it came to the notice of the complainant-corporation that the sale deed produced by accused Vinod Kumar and Monika was a fake document and the account opened in the name of Jagdish was also in the name of a fake person (Jagdish).

(3.) Counsel for the petitioner submits that the petitioner is neither named in the FIR nor any allegation has been levelled against him. Moreover, the petitioner also not the beneficiary of the loan transaction.