RAM RATAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is for quashing of the First Information Report, Annexure-1 to the petition, giving rise to Nawadah P.S. Case No. 0190 1983 dated 30 6-1983 under Section 406 of the Indian Penal Code and consequently to quash investigation.

(2.) It appears that the petitioner, who happened to be un-employed mining Engineer had obtained loan to the tune of Rs. 86,000 from the State Bank of India, Nawadah Branch hereinafter to be referred to as the Bank respondent for purchase of a mini bus. This was in response to a scheme launched by the State Government for sell employment of unemployed Graduates. Accordingly, he had purchased a mini-bus being registration No. BHP 5606 and was also granted route permit (temporary) for plying of the said mini-bus in his name.

(3.) The petitioner had to execute an agreement with the respondent Bank at the time of taking the loan. He was required to pay of the entire loan with interest in 39 instalments and the rate of interest payable was 14 per cent perannum.