SHIVAM SETH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) These petitions under Ss. 438 of Code of Criminal Procedure are in relation to FIR no.7/2021 dtd. 10/12/2021 under Ss. 409, 420, 467, 468, 471, 120B of the Indian Penal Code and Sec. 13(1) of the Prevention of Corruption Act, registered at Police Station State Vigilance and Anti Corruption Bureau, Una, Himachal Pradesh.

(2.) The FIR emanates from an inquiry conducted by the State Vigilance Department on a complaint received through the office of ADGP/SV&ACB HP Shimla vide letter dtd. 20/12/2018 enclosing therein a letter dtd. 5/12/2018 of the Principal Secretary (Vigilance) to the Government of HP conveying approval of the Government to conduct detailed inquiry into the allegations that a loan of Rs.19.50 Crores was disbursed to a bogus firm M/S UR Sinter Pvt. Ltd. Amb District Una ( hereinafter referred to as the Company) by the Kangra Central Cooperative Bank (KCCB for short).

(3.) Based upon the inquiry conducted thus far, the prosecution case is that;-