NARENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner, the informant and the A.P.P. appearing on behalf of the State.

(2.) The petitioner at the time of the occurrence was the Honorary Secretary of Nawada Central Co-operative Bank (hereinafter referred to as the Bank). The allegations in the First Information Report is that the brother of the petitioner Kavindra Deo who was the President of the Nawada Motor Transport Society in the year 1986 alongwith other members of the managing committee took a loan of Rs. Ten lacs from the Bank and it is alleged that the loan amount was granted in a hurry without any collateral and security to the bank and that the petitioner who was the brother of the said Kavinder Deo who was the Honorary Secretary of the Bank was the main person who was able to influence the Managing Director of the Bank to grant loan.

(3.) The Court below has taken cognizance under Sections 406, 420, 120B of the Indian Penal Code.