SURESH KUMAR BAWALIA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for issuance of a direction to the trial Court for waiving off the condition of furnishing one surety each in a sum of Rs.50,000.00 in the different bail orders passed by the Additional Chief Judicial Magistrate, Rewari in 97 FIRs/cases in which the petitioner is nominated as one of the accused.

(2.) The details of 97 FIRs are given in Annexure P4 filed along with the present petition.

(3.) Counsel for the petitioner has submitted that the allegations in all the FIRs are similar and identical. It is further submitted that the FIRs were got registered by the Manager of the State Bank of India against the loanee in individual case with the allegations that when they had applied for obtaining the Kisan Credit Card Loan, Tractor Loan and similar other loans, the same was got verified by the counsel, who was on the panel of the Bank and after obtaining the verification report, the loan was sanctioned. It is further argued that the petitioner was Manager of the Bank at the relevant time when the loan was sanctioned and in the FIRs, there is no allegation against the petitioner, who has acted on the basis of the report of the panel counsel, who had verified the property of the loanees.